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State of Madhya Pradesh - Section

Section 16 in The M.P. Award of Scholarships (Free-Flying Training) Rules, 1973

16. State Government not liable for any accident, etc.

- The State Government of Madhya Pradesh shall not be held liable in respect of any accident or risk to the trainees, arising out of or connected with the training whether caused by the negligence of any person or otherwise, as the case may be.