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[Cites 0, Cited by 0] [Section 50(7)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(7)(a) in The Tripura University Act, 2006

(a)The appellant or respondent may apply for review of any order passed by the High Court under sub-section (3) on the basis of the discovery of new and important facts which after the exercise of due diligence were not within his knowledge or could not be produced by him when the order was made.