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 3] [Entire Act] State of Mizoram - Subsection Section 3(b) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990 (b)in the case of an employee not covered by clause (a), service rendered before attaining the age of eighteen years shall not count for any purpose.
