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[Cites 0, Cited by 0] [Section 39(5)] [Section 39] [Entire Act]

State of Puducherry - Subsection

Section 39(5)(a) in Puducherry School Education Act, 1987

(a)Where, as a result of any final order made by the Tribunal at the conclusion of the proceedings before it any amount of pay and allowances as becomes due to such teacher or other person, such amount shall be paid to him out of the amount deposited under sub-section (1).