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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(1)(b) in Tamil Nadu Private Colleges (Regulation) Act, 1976

(b)by him or the educational agency against any order made before that date in the appeal referred to in clause (a) is pending on that date, such appeal shall,-
(i)in a case falling under clause (a), stand transferred to the appellate authority prescribed under section 20; or
(ii)in a case falling clause (b), stand transferred to the Tribunal.