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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(3) in The Jharkhand State Agricultural University Act, 2000

(3)A University shall be bound to arrange for payment of the substantive pay and allowances and other pay and allowances to which a transferred Government servant may be entitled on account of service rendered by him, under the Rules applicable to his service under the State Government.