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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(3) in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986

(3)The Appellate Tribunal shall have the power to make regulations consistent with the provisions of this Act, with the previous sanction of the Government for regulating its procedure and disposal of its business.