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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(6) in The Gujarat Affiliated Colleges Services Tribunal Act, 1982

(6)Any person aggrieved by an order of the Vice-Chancellor under clause (b) of Subsection (1) may make an appeal to the Tribunal within a period of thirty days from the date of the decision of the Vice-Chancellor.