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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(4)(ii) in Patna University Act, 1976

(ii)[ Where the person appointed as Vice-Chancellor gets pension from the Central or the State Government or any University or from any other source, the amount of pension due to him from such source shall be deemed to be the part of his salary as Vice-Chancellor.] [Substituted by Act 18 of 1993.]