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

Union of India - Subsection

Section 36(2) in The Schools of Planning and Architecture Statutes, 2016

(2)The caution money shall be refundable to student, scholars and fellows at the time of finally leaving the School, after deduction of relevant dues, if any, and where no claim for refund is received within two years of finally leaving the school, the caution money shall be credited into the students welfare fund.