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[Cites 0, Cited by 0] [Section 75(3)] [Section 75] [Entire Act]

State of Rajasthan - Subsection

Section 75(3)(iii) in Rajasthan Civil Services (Pension) Rules, 1996

(iii)In the case of death of a Government servant on duty by violence attributable to service, means death as a result of encounter with criminals or in the course of confrontation with mob or crowds of an unlawful assembly during agitation, riot or civil commotion or communal disturbances etc.