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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(7) in Kerala University of Fisheries and Ocean Studies Act, 2010

(7)Where any action taken by the Vice Chancellor under sub-section (6) affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the University Governing Council within thirty days from the date of receipt of such notice of the action taken.