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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2) in Indian Institute of Public Health Gandhinagar Act, 2015

(2)An appeal from an order of termination, dismissal, removal or reduction under sub-section (1) above shall be preferred 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.