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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Mizoram - Subsection

Section 10(4)(d) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990

(d)The Indemnity Bond which is to be required to be produced by de facto guardian of a minor(s) for payment of death-cum-retirement gratuity to the extent of Rs. 5,000 should be properly executed. The stamp duty required for the purposes shall be borne by the claimant concerned.