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 52C] [Entire Act] State of Tamilnadu - Subsection Section 52C(4) in Alagappa University Act, 1985 (4)The liability to pay pension and gratuity to the persons referred to in [sub-section (2)] [Substituted for the expression 'sub-sections (1) and (2)' by Tamil Nadu Act 45 of 2002.] shall be the liability of the Alagappa University.
