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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(6)(d) in The M.P. Civil Services (Pension) Rules, 1976

(d)In such cases it shall be the duty of guardian to furnish a certificate to the Treasury or Bank, as the case may be, every month that (i) he or she has not started earning his/her livelihood; (ii) in case of daughter, that she has not yet married.]