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[Cites 0, Cited by 15] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in Patna University Act, 1976

(3)[ Where the person appointed as Pro-Vice-Chancellor gets pension from the Central or the State Government or any University or from any other source, the amount of pension due to him from such source shall be deemed to be the part of his salary as Pro-Vice-Chancellor.] [Inserted by Act 18 of 1993.]