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[Cites 0, Cited by 3] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(9) in Calicut University Act, 1975

(9)Any person who objects to an order passed by the Appellate Tribunal under sub-section (7) may, within sixty days from the date on which a copy of such order is served on him, prefer a petition accompanied by court free stamps of the value of ten rupees to the High Court on the ground that the Appellate Tribunal has either decided erroneously, or failed to decide, any question of law.