Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 10 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991 10. Invalid Pension. - It is admissible to an employee on his retirement, who is permanently incapacitated for the service due to bodily or mental infirmity.
