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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(2) in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules

(2)The service put in by an employee before he has completed 18 years of age or after attaining the age of 62 years or on re-employment after retirement shall not qualify for pension or gratuity.