Section 3(2)(i) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

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State of Madhya Pradesh - Subsection

Section 3(2)(i) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

(i)in the case of accident or violence, the actual date on which the injury is suffered or such date, not being later than the date of the report of the Medical Board, as the State Government may fix; and

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State of Madhya Pradesh - Subsection

Section 3(2)(i) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963