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

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State of Rajasthan - Subsection

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

(b)Death shall be accepted as due to Government service provided it is certified that it was due to or hastened by-

(i)a wound, injury or disease which was attributable to Government service, or

(ii)the aggravation by Government service of a wound, injury or disease which existed before or arose during Government service.