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

State of Mizoram - Subsection

Section 14(2) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990

(2)If any employee nominates more than one persons under sub-rule (1) above, he/she shall specify in the nomination the amount of share payable to each of the nominate in such manner as to cover the entire amount of gratuity.