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[Cites 0, Cited by 0] [Section 80(6)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(6)(c) in The Tripura University Act, 2006

(c)a decision of the High Court under sections 50 and 51 of this Act, such refund shall be made within a period of ninety days from the date of the receipt of the order.