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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(8) in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982

(8)Where any action taken by the 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 from the date on which such person has been served with a notice of the action taken.