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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2)(d) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(d)No appeal under clause (b) or clause (c) shall be preferred after the expiry of sixty days from the date on which the order appealed against was received by the appellant.