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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(8) in University of Horticultural Sciences Act, 2009

(8)Any person aggrieved by the appellate order of the Board may within thirty days from the date of receipt of such order, make a second appeal to the Chancellor and the decision of the Chancellor on such appeal shall be final.