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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(xxxii) in Kannur University Act, 1996

(xxxii)to make statutes regulating the methods of election to the authorities of the University, the procedure of the meetings of the Senate, the Syndicate and other authorities of the University and the quorum of members required for the transaction of business by the authorities of the University other than the Senate;