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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Kerala - Subsection

Section 46(5) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013

(5)Where any Statute has been passed by the General Council, it shall be submitted to the Chancellor, who may refer the Statute back to the General Council for further consideration or assent thereto or withhold his assent.