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 Punjab - Subsection Section 5(e) in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991 (e)In the case of a class IV employee of the Board, the 'date of retirement' is the date on which he attains the age of 60 years.
