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[Cites 0, Cited by 0] [Section 38B(5)] [Section 38B] [Entire Act]

Union of India - Subsection

Section 38B(5)(b) in The Visva-Bharati Act, 1951

(b)where he is not permanent, one month's notice in writing to the Karma-Samiti (Executive Council) or by paying to the University one month's salary in lieu of such notice: