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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2) in The Tripura University Act, 2006

(2)The Secretary shall not pass any order under sub-section (1) if, -
(a)the time for appeal or revision against that order has not expired; or
(b)the order has been made the subject of an appeal to the Appellate Tribunal or of a revision in the High Court; or
(c)more than four years have expired after the passing of the order; or
(d)that is prejudicial to the revenue.