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

Union of India - Subsection

Section 36(ii) in Statute of the Indian Institute of Engineering Science and Technology, Shibpur Statute, 2017

(ii)the caution money which shall be refundable to student, scholars and fellows at the time of finally leaving the Institute, after deduction of dues, if any and where no claim for a refund is received within two years of leaving the Institute, the caution money shall be credited into the Student Welfare Fund;