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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Mizoram - Subsection

Section 14(5) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990

(5)An employer may, at any time cancel the nomination by sending a notice in writing to the competent authority :Provided that he/she shall along with such notice, send nomination made in accordance with this paragraph.