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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(2)(i) in The M.P. Civil Services (Leave) Rules, 1977

(i)that the disability, if due to disease, must be certified by an Authorised Medical Attendant to be directly due to the performance of the particular duty;