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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(7) in Tamil Nadu National Law School Act, 2012

(7)Any person aggrieved by any order of the Vice-Chancellor under sub-section (6), may prefer an appeal to the General Council within thirty days from the date on which such order is communicated to him and the Vice-Chancellor shall give effect to the order passed by the General Council on such appeal.