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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of Gujarat - Subsection

Section 50(3)(a) in The Gujarat Agricultural Universities Act, 2004

(a)An appeal from an order of dismissal, removal or reduction under sub-section (1) or of termination under sub-section (2) shall lie to the State Government within ninety days from the date of the communication of such order and the decision of the State Government in such appeal shall be final and shall not be called in question in any civil court: