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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(iii) in Grant-in-Aid Code of the Tamil Nadu Educational Department

(iii)Any adjustment which in consequence of the operation of rule 24 or rule 36 or for any other reason, it may be found necessary to carry out in a grant already paid may be made in the grant paid in the following year or in the payment of any other sanctioned grant.