Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Jagir Employees Pension and Gratuity Rules, 1359 Fasli

(2)The question whether it was customary in any Jagir to grant pension or gratuity to its employees or whether employees of such Jagirs were whole time permanent Jagir employees shall be determined by the Jagir Administrator whose decision shall be final.