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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(3) in Kannur University Act, 1996

(3)It shall be the duty of the Governing body to advise the unitary management in all matters relating to administration of the private college in accordance with the provisions of this Act and Ordinances, Statues Regulations, rules, bye-laws and orders made thereunder.