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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(6)(b) in Kamdhenu University Act, 2009

(b)When action taken by the Vice-Chancellor under this subsection affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Board within one month from the date on which such action is communicated to him.