Section 9(2)(b) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

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State of Madhya Pradesh - Subsection

Section 9(2)(b) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

(b)

(i)if the injury has resulted in the permanent loss of an eye or a limb or is of more serious nature, a permanent pension with effect from the date of the injury of an amount which shall not exceed the applicable amount specified in Schedule II for a lower scale pension, and shall not be less than half that amount;

(ii)in other cases-

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State of Madhya Pradesh - Subsection

Section 9(2)(b) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963