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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

(1)"accident" means-
(i)a sudden and unavoidable mishap; or
(ii)a mishap due to act of devotion to duty in an emergency arising otherwise than by violence out of and in the course of service.