Section 9(1)(b) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

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State of Madhya Pradesh - Subsection

Section 9(1)(b) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

(b)with effect from the date of the injury-

(i)if the injury has resulted in the permanent loss of more than one limb or one eye, a permanent pension of the applicable amount specified in Schedule II for a higher scale pension; and

(ii)in other cases a permanent pension the amount of which shall not exceed the applicable amount specified in Schedule II for a higher scale pension, and shall not be less than half that amount :

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State of Madhya Pradesh - Subsection

Section 9(1)(b) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963