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 4] [Entire Act] State of Mizoram - Subsection Section 4(4) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990 (4)Average emoluments shall be determined with reference to the emoluments drawn by an employee during the last complete ten months of his/her service.
