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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(3) in Maharashtra Public Universities Act, 2016

(3)It shall be lawful for the Tribunal to recommend to the State Government that any dues directed by it to be paid to the employee may be deducted from the grant payable to the university or, as the case may be, the management and be paid to the employee directly.