Section 10(1)(a) in The Jharkhand Education Tribunal Act, 2005

[Cites 0, Cited by 1] [Section 10(1)] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(1)(a) in The Jharkhand Education Tribunal Act, 2005

(a)the grievance in respect of which an application is made had arisen by reason of any order made at any time during the period of three years immediately preceding the date of the establishment of this Tribunal; and

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State of Jharkhand - Subsection

Section 10(1)(a) in The Jharkhand Education Tribunal Act, 2005