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[Cites 0, Cited by 0] [Section 81(6)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(6)(c) in The Tripura University Act, 2006

(c)any application, appeal, revision or other proceedings arising under this Act will also be heard and disposed by the officer appointed or authority constituted under the repealed Act subject to the terms and conditions prescribed for this purpose under this Act until such officer is appointed or such authority is constituted under this Act; and