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[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

State of Rajasthan - Subsection

Section 116(2)(i) in Rajasthan Civil Services (Pension) Rules, 1996

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