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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(7) in Kerala University Act, 1969

(7)The manager who is removed from office under sub-section (6) may, within a period of thirty days from the date of receipt by him of the order under that sub-section, appeal to the Government and the decision of the Government thereon shall be final.