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 9] [Entire Act] State of Haryana - Subsection Section 9(6) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001 (6)The employee who has been declared invalid shall be relieved from duty from the date of such declaration by the Medical Board.
