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

State of West Bengal - Subsection

Section 26(8) in The Uttar Banga Krishi Viswavidyalaya Act, 2000

(8)Where any action taken by the Vice-Chancellor under sub-section (6) affects any person m the service of the University to his disadvantage, such person may prefer an appeal to the Executive Council within 30 days from the date on which such person has notice of the action taken.