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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(9) in The SreeNarayanaGuru Open University Act, 2021

(9)Immediately on receipt of the annual report under sub-section (8), the Government shall, cause the same to be laid on the Table of the Legislative Assembly, if it is in session, and if it is not in session, it shall be caused to be laid in the next session immediately following the receipt of such accounts.