Section 43(3) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(3)[ If any student is aggrieved by the order of the Executive Council, he may prefer an appeal to the Chairperson of the General Council within a period of thirty days from the date of the receipt of the order of such punishment passed by the Executive Council.] [Inserted by U.P. Act 5 of 2009, Section 10(b).]
