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] [Section 8] [Entire Act] State of Punjab - Subsection Section 8(2) in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991 (2)pensionary benefits shall be determined with reference to the qualifying service rendered and the emoluments/average emoluments last drawn by him.
