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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(6) in The Assam Agricultural University Act, 1968

(6)Where any action taken by the Vice-Chancellor under sub-section (5) affects any person in he service of the University to his disadvantages, such person may prefer an appeal to the Board within thirty days from the date on which such person has notice of the action taken.