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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(9) in Tamil Nadu Teachers Education University Act, 2008

(9)The receipt of the Finance Officer or of the person or persons duly authorized in this behalf by the Syndicate for any money payable to the University shall be a sufficient discharge for payment of such money.