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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(7) in The Assam Secondary Education (Provincialised) Service Rules, 1982

(7)Pension. - In case of all employees retiring on superannuation on attaining the age of 58 years and all Grade IV employees retiring on superannuation of attaining the age of 60 years, the entire period of service from the date of appointment shall be counted towards pension and gratuity notwithstanding anything contained in the Assam Service Pension Rules, 1969.