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[Cites 0, Cited by 2] [Section 12(4)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(4)(b) in Madurai-Kamaraj University Act, 1965

(b)When action taken by the Vice-Chancellor under this sub-section affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Syndicate within thirty days from the date on which he has notice of such action.