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[Cites 0, Cited by 0] [Section 69(4)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(4)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)The Head of Office shall, then, address the person concerned in Form 14 or Form 15 as may be appropriate for making a claim in Form 16.