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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(a) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990

(a)in the case of an employee in a Group D service or post, service rendered before attaining the age of sixteen years shall not count for any purpose, and