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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(2) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005

(2)The procedure of imposing surcharge and the manner of recovery of the amount involved the such loss, waste or misapplication shall be such as may be prescribed.