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[Cites 0, Cited by 0] [Section 49(6)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(6)(b) in The Tripura University Act, 2006

(b)The application for review shall be preferred in the prescribed manner and within one year from the date on which a copy of the order to which the application relates was served on the applicant in the manner prescribed and where the application is preferred by any party other than a departmental authority it shall be accompanied by such fee not exceeding one hundred rupees as may be prescribed.