Section 9(4)(c) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 9(4)(c) in The M.P. Civil Services (Pension) Rules, 1976

(c)If in the departmental proceedings final order is passed to withhold or withdraw the pension or any recovery is ordered, the order shall be deemed to take effect from the date of the institution of departmental proceedings and the amount, of pension since withheld shall be adjusted in terms of the final order subject to the limit specified in sub-rule (5) of Rule 43].

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State of Madhya Pradesh - Subsection

Section 9(4)(c) in The M.P. Civil Services (Pension) Rules, 1976