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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(7) in Tamil Nadu Agricultural University Act, 1971

(7)Any person, aggrieved by any order of the Vice-Chancellor under subsection (6), may prefer an appeal to the Board within thirty days from the date on which such order is communicated to him and the Vice-Chancellor shall give effect to the order passed by the Board in such appeal.