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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Assam - Subsection

Section 41(4) in The Bodoland University Act, 2009

(4)Any appointment made under sub-sections (2) and (3) shall be for a period not exceeding five years and on such conditions as, the appointing authority thinks fir to specify provided that no such appointment shall be made until financial arrangement has been made thereof.