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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Kerala - Subsection

Section 64(3) in Calicut University Act, 1975

(3)Any teacher aggrieved by any entry in the list prepared under sub-section (1) or by the allotment under sub-section (2) may appeal to the Government within sixty days from the date of communication of the list of allotment to him, and the decision of the Government thereon shall be final