Section 117(1)(a) in Rajasthan Civil Services (Pension) Rules, 1996

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State of Rajasthan - Subsection

Section 117(1)(a) in Rajasthan Civil Services (Pension) Rules, 1996

(a)Disablement shall be accepted as due to Government service provided that it is certified that it is due to wound, injury or disease which-

(i)is attributable to Government service, or

(ii)existed before or arose during Government service and has been and remains aggravated thereby.