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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(3) in Tamil Nadu Agricultural University Act, 1971

(3)The University may, in consultation with the Finance Committee, invest the provident fund amount in such manner as it may determine.Explanation. - For the purposes of this section and sections 35, 38 and 47, the word "officer" shall not include the Chancellor, the Pro-Chancellor and the Vice-Chancellor of the University.