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 Uttar Pradesh - Section Section 33 in U.P. Contributory Provident Fund Insurance Pension Rules 33. No pension/family pension shall be granted if the employee was dismissed or removed from service for misconduct, insolvency or inefficiency.
