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[Cites 0, Cited by 0] [Section 114(3)] [Section 114] [Entire Act]

State of Rajasthan - Subsection

Section 114(3)(ii) in Rajasthan Civil Services (Pension) Rules, 1996

(ii)Death Certificate by a Government Medical Officer provided that in cases where the Police personnel are believed to be killed in encounter with dacoits or while on duty, but could not be located, the Commandant/Superintendent of Police/Director General of Police, as the case may be record the following certificate in respect of such persons -