Section 3(9)(ii) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(9)(ii) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

(ii)because of anything done or attempted to be done by such Government servant or by any other public servant in the lawful discharge of his duty as such; or

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State of Madhya Pradesh - Subsection

Section 3(9)(ii) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963