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[Cites 0, Cited by 0] [Section 38B(5)] [Section 38B] [Entire Act]

Union of India - Subsection

Section 38B(5)(a) in The Visva-Bharati Act, 1951

(a)where he is permanent, by giving three months' notice in writing to the Karma-Samiti (Executive Council) or by paying to the University three months' salary in lieu of such notice; or