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[Cites 0, Cited by 2] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2) in Rajasthan Non-Government Educational Institutions Act, 1989

(2)An employee aggrieved from an order of the managing committee made under Section 18 may prefer an appeal to the said Tribunal within ninety days of the date of receipt of such order.