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[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(2) in The Jharkhand Education Tribunal Act, 2005

(2)Besides cases admissible for adjudication under sub-section (1), an application may be admitted within a period of six months from the date of the issue of the order by an educational institution. This limitation may be condoned by the Tribunal if it is satisfied that there exists sufficient cause for not making the application within such period.