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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(8) in Karnataka Universities of Agricultural Sciences Act, 1963

(8)Any person aggrieved by the appellate order of the Board 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.