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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Kerala - Subsection

Section 76(1)(a) in A.P.J. Abdul Kalam Technological University Act, 2015

(a)anything done or deemed to have been done or any action taken or deemed to have been taken under die said Ordinance shall be be deemed to have been done or taken under this Act; and