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[Cites 0, Cited by 0] [Section 91(4)] [Section 91] [Entire Act]

State of Rajasthan - Subsection

Section 91(4)(b) in The Rajasthan District Boards Act, 1954

(b)any officer or servant injured, otherwise than by reason of his own default, in the execution of his duty, or where such injury results in death, the family of such officer or servant.