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[Cites 0, Cited by 1] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1) in The Indian Maritime University Act, 2008.

(1)The University shall enter into written contract of service with every employee of the University appointed on regular basis or otherwise and the terms and conditions of the contract shall not be inconsistent with the provisions of this Act, the Statutes and the Ordinances.