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 43(2)] [Section 43] [Entire Act] State of Jammu-Kashmir - Subsection Section 43(2)(i) in Jammu and Kashmir Civil Services (Leave) Rules, 1979 (i)that the disability if due to disease must be certified by a Medical Board to be directly due to the performance of the particular duty;