Section 47(1)(b) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 47(1)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)to a Government servant who was in service on 31st March, 1966 and came to be governed by the provisions of the Family Pension Scheme for State Government Employees, 1966 contained in Government of Madhya Pradesh Finance Department Memo No. 1963/C.R. 903-IV-R.II, dated 17th August, 1966 as in force immediately before the commencement of these rules.

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State of Madhya Pradesh - Subsection

Section 47(1)(b) in The M.P. Civil Services (Pension) Rules, 1976