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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(4)(b) in Veer Narmad South Gujarat University Act, 1965

(b)When action taken by the Vice-Chancellor under this sub-section affects any person in the service of the University such person shall be entitled to prefer an appeal through the said officer, authority or body to the Syndicate within one month from the date on which such action is communicated to him.