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 Haryana - Section Section 7 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001 7. Entitlement for pension. - An employee shall be entitled for pension under these rules only after he completes ten years qualifying service.
