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] [Entire Act] State of Rajasthan - Section Section 5 in The Ajmer Abolition of Intermediaries and Land Reforms (Pensions to Intermediaries Employees) Rules, 1962 5. No Pension or Gratuity in other cases. - No right to Pension or Gratuity or other retiring benefits shall be recognised in the case of persons not covered by Rules 3, 4 & 9.
