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[Cites 0, Cited by 0] [Section 11(10)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(10)(ii) in Tamil Nadu Music and Fine Arts University Act, 2013

(ii)any other University or college or institution maintained by, or affiliated to, that University, is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fund to which he is a subscriber, and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor.