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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(2) in The Centre for Environmental Planning and Technology University Act, 2005

(2)An appeal from an order of dismissal, removal or reduction under Sub-section (1) or of termination shall lie to the President within ninety days from the date of the communication of such order and the decision of the President in such appeal shall be final.