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 19] [Entire Act] State of Bihar - Subsection Section 19(a) in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules (a)When an employee is appointed for a limited time only, or for a special duty; on the completion of which he is to be discharged.
