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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(4) in Dr. Abdul Haq Urdu University Act, 2016

(4)Any person or college aggrieved by the decision of the Grievance Redressal Committee may prefer to appeal to the Executive Council within one month from the date of communication of its decision. The decision of the Executive Council thereon shall be final.