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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(8)(ii) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

(ii)a risk of injury by accident to which Government servant is exposed in the course of, and as a consequence of the performance of any particular duty which has the effect of materially increasing his liability to such injury beyond the normal risk of his office;