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

Union of India - Subsection

Section 13(2) in All India Institute of Medical Sciences Regulations, 2019

(2)The allotment and the assessment and recovery of rent of buildings shall as far as may be made by the Director in accordance with the provisions of rules 45A, 45B and 45C of Fundamental Rules and the Supplementary Rules.