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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(8) in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005

(8)The person aggrieved by an action, referred to in sub-section (7), may prefer an appeal to the Board within a period of thirty days from the date, on which the action taken against him, is communicated to him.