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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(4) in The Tripura Clinical Establishments Act, 1976

(4)No such order shall come into force until after the expiration of a calendar month from the date on which it was made where notice of appeal is given against it, or until the appeal has been decided or withdrawn.