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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(8) in Visvesvaraya Technological University Act, 1994

(8)Any person aggrieved by the appellate order of the Executive Council may within thirty days from the date of communication of such order to him appeal to the Chancellor and the decision of the Chancellor on such appeal shall be final.