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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(3)(b) in The Nalanda Open University Act, 1995

(b)suggest the recovery of any sum on account of any payment contrary to law from a University authority, officer or other employees or from any person making or authorising such payment, or the recovery of the amount of any loss or deficiency from the person responsible therefor or any amount which ought to have been but which is not brought into account from the person failing to account for such amount.