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 Maharashtra - Section Section 4 in The Jagir Employees Pension and Gratuity Rules, 1359 Fasli 4. No person who after retiring from Government service, was re-employed in a Jagir shall be entitled to any pension or gratuity for his service in the Jagir.
