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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Uttar Pradesh - Subsection

Section 68(3) in Uttar Pradesh State Universities Act, 1973

(3)The amount of salary or suspension allowance required to be paid under an order of the Vice-Chancellor under sub-section (1) shall on a certificate issued by him to the effect, be recoverable by the Collector as arrears of land revenue.