Section 59(1) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(1)The University of Chennai shall, out of its funds as on the notified date, pay to [the Tamil Nadu Dr. M.G.R. Medical University, Chennai] [Substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.], such, amount as the Government may, in consultation with the University of Chennai, specify.
