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 Bihar - Section Section 10 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules 10. An employee who has attained the age of 40 years shall not be required to insure his life compulsorily.
