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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(6) in Kerala University of Fisheries and Ocean Studies Act, 2010

(6)The Vice Chancellor may take any action in any emergency which in his opinion calls for immediate action and shall in such a case and at the earliest opportunity thereafter report the action so taken to the officer or authority or body who or which would ordinarily have dealt with the matter.