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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(7) in The Jharkhand State Agricultural University Act, 2000

(7)Where any action taken by the Vice-Chancellor under sub-section (6) affects any person in the service of a University to his disadvantage, such person may prefer an appeal to the Board of Management within thirty days from the date on which such person has been served with a notice of the action taken.