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State of Madhya Pradesh - Section

Section 13 in The M.P. Award of Contributory Scholarships for Training for Commercial Pilot Licence Rules, 1993

13. The liability of State Government.

- The State Government of Madhya Pradesh shall not be held liable in respect of any accident or risk to the trainees, arising out of or connected within training whether caused by the negligence of any person or otherwise, as the case may be.