Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 38A] [Entire Act]

Union of India - Subsection

Section 38A(4) in The Visva-Bharati Act, 1951

(4)Any person aggrieved by an order of suspension, which has not been revoked under sub-section (3), may prefer an appeal to the Karma-Samiti (Executive Council) within thirty days from the date on which such order is communicated to him and the Karma-Samiti (Executive Council) may confirm modify or reverse the order appealed against.]