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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(7) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958

(7)Where any action taken by the Kulpati (Vice-Chancellor) under sub-section (6) affects' any person in the service of the University to his disadvantage, such person may prefer an appeal to the Board within thirty days of the date on which the action is communicated to him.