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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Bombay Presidency - Subsection

Section 57(7) in The Bombay University Act, 1974

(7)It shall be the duty of the Vice-Chancellor to ensure that no payment whatsoever is made to any person, by way of salary or allowance, from the funds of the University, for any period after the termination of his services, and any authority or officer authorising or making any such payment shall be liable to reimburse the amount so paid to the University.