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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(1)(a) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(a)As soon as may be, after the notified date, the Government may after, consulting the Vice-Chancellor of the University of Chennai and [the Tamil Nadu Dr. M.G.&. Medical University, Chennai] [This expression was substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.] direct, by general or special order, that such of the employees of the University of Chennai, as are serving in the Post-Graduate institute of Basic Medical Sciences, Taramani, Chennai, shall stand allotted to serve in connection with the affairs of [the Tamil Nadu Dr. M. G. R. Medical University, Chennai] [Substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990], with effect on and from such date as may be specified in such order: