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 16] [Entire Act] State of Arunachal Pradesh - Subsection Section 16(iii) in Arunachal Pradesh Health Services Rules, 1990 (iii)They shall, however be entitled to a non-practicing allowance and other benefits as prescribed by the Government from time to time.
