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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(3)(b) in Patna University Act, 1976

(b)suggest the recovery of any sum on account of any payment made contrary to law from a University authority, officer or servant or from any person making or authorising such payment, or the recovery of the amount of any loss or deficiency from the person responsible therefor or any amount which ought to have been but which is not brought into accounts from the person failing to account for such amount.