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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(4)(c) in First Statutes of the Jai Narayan Vyas University Jodhpur

(c)If the policy is not assigned and delivered, within the said period of three months or such further period as the Registrar may under clause (i) have fixed any amount withdrawn from the fund in respect of the policy shall with interest thereon at the rate as provided under Statute 33(11)(iii) (b), forthwith be paid by the subscriber to the fund or in default be ordered by the Registrar to be recovered by deduction from the emoluments of the subscriber by installments or otherwise as the Vice-Chancellor may direct.