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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(9) in Tamil Nadu Dr. Ambedkar Law University Act, 1996

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