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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(5) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

(5)"injury" means bodily injury resulting from violence, accident or disease assessed by a medical board as being not less than severe.Note. - Examples of injuries of certain categories are given in Schedule I.