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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(7) in Maharana Partap Horticultural University, Karnal Act, 2015

(7)The person aggrieved by an action, referred to in sub-section (6) may prefer an appeal to the Board within a period of thirty days from the date, on which the action against him is communicated to him.