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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(7) in Kerala Agricultural University Act, 1971

(7)Where any action taken by the Vice-Chancellor under Sub Section (6) affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the Executive Committee within thirty days from the date on which such person has notice of the action taken.