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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(iv) in The SreeNarayanaGuru Open University Act, 2021

(iv)to determine limit of the recurring and non-recurring sums that may be expended each year on the basis of the assets and income of the University and submit to the Syndicate for approval;