Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(4)(i) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963 (i)when the Government servant is invalidated out of the service on account of the injury in respect of which the temporary pension was awarded, or