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[Cites 0, Cited by 0] [Section 39(5)] [Section 39] [Entire Act]

State of Puducherry - Subsection

Section 39(5)(b) in Puducherry School Education Act, 1987

(b)If there is any balance left of the amount deposited under sub-section (1) after payment under clause (a) of the pay and allowances referred to in that clause, such balance or, where no amount becomes due as aforesaid to such teacher or other person, the whole of the amount deposited under sub-section (1), shall be returned to the educational agency.