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[Cites 0, Cited by 0] [Section 69D] [Entire Act]

State of Maharashtra - Subsection

Section 69D(3) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(3)It shall be lawful for the Tribunal to recommend to the State Government that any dues directed by it to be paid to the employee may be deduced from the grant if payable to the university or, as the case may be, the management and be paid to the employee direct.