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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Mizoram - Subsection

Section 14(7) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990

(7)Every nomination made and every notice of cancellation given, by an employee shall, to the extent that it is invalid, take effect from the date on which it is received by the competent authority.