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[Cites 0, Cited by 0] [Section 76(3)] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(3)(i) in Rajasthan Civil Services (Pension) Rules, 1996

(i)It is clearly established on record and certified in the sanction that the death of this Police/Civil Defence & Home Guard Personnel has taken place due to injury intentionally inflicted while on duty and this fact is not subject to any dispute.