Section 59(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(2)The amount payable under sub-section (1) shall be in addition to the amounts payable by the University of Chennai to [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.], under section 57.
