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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(2) in Kannur University Act, 1996

(2)All such rules bye-laws and orders shall have effect from such date as the Syndicate may direct. [*****************************************] [Omitted 'and every such rule, bye-law or order shall be submitted to the senate during its next succeeding meeting' by Act No. 14 of 2001.]