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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(4)(iii) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

(iii)at any time, if the Medical Board certifies that it sees no reason to believe there will ever be a perceptible decrease in the degree of disablement.