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 5] [Entire Act] State of Mizoram - Subsection Section 5(2) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990 (2)The length of service required in sub-rule (1) shall not apply in case of an employee invalidated on medical grounds.
