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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(7) in University of Horticultural Sciences Act, 2009

(7)Where any action taken by the Vice-Chancellor affects any person in the service of the University, such person may prefer an appeal to the Board within thirty days from the date on which such person has been served with a notice of the action taken.