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 1] [Section 3] [Entire Act] State of Uttarakhand - Subsection Section 3(j) in Uttarakhand Retirement Benefits Act, 2018 (j)'Qualifying service' means period of service which has been done as substantive / regular service under the State Government;
