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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(4) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005

(4)Any person aggrieved by the decision taken by the General Council may appeal to the Visitor within thirty days from the date of the receipt of such resolution.