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 21] [Entire Act] Union of India - Subsection Section 21(ii) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013 (ii)the employees of the Institute shall be entitled to allowances in addition to pay, as admissible to Central Government employees.
