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 2] [Entire Act] State of Mizoram - Subsection Section 2(j) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990 (j)"Qualifying service" means service rendered while on duly or otherwise which shall be taken into account for the purpose of gratuities as admissible ;
