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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 33(5) in Venkateshwara Open University Act, 2012

(5)Any person aggrieved by the order of the Vice-Chancellor may prefer an appeal to the Chancellor. The decision of the Chancellor in such an appeal shall be final and no suit shall lie in any court in respect of the matters decided by the Chancellor.