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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(4) in Calicut University Act, 1975

(4)After any draft returned by the Senate under sub-section (3) has been further considered by the Syndicate, together with any amendment suggested by the Senate, it shall be again presented to the senate with the report of the Syndicate thereon, and the Senate may then deal with the draft in any manner it thinks fit.