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

State of Tamilnadu - Subsection

Section 12(7) in The Anna University of Technology, Chennai Act, 2010

(7)Any person aggrieved by any order of the Vice-Chancellor under subsection (6) may prefer an Appeal to the Syndicate 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 Syndicate on such Appeal.