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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Puducherry - Subsection

Section 38(2) in Puducherry School Education Act, 1987

(2)On receipt of any such appeal, the appellate authority shall, after -
(a)giving the parties an opportunity of making their representations,
(b)making, if necessary, such inquiry as it deems fit, and
(c)considering all the circumstances of the case, make such order as it deems just and equitable.