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 19B] [Entire Act] Union of India - Subsection Section 19B(c) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958 (c)the benefit would be admissible only if the member of the service has put in at least five years' service at the time of his death.
