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[Cites 0, Cited by 0] [Section 51(8)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(8)(a) in The Tripura University Act, 2006

(a)The petitioner or the respondent may apply for review of any order passed by the High Court under clause (a) of sub-section (4) on the basis of the discovery of new and important facts which after the exercise of due diligence were not within his knowledge or could not be produced by him when the order was made.