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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(1)(g) in Kannur University Act, 1996

(g)one person elected in accordance with such procedure as may be prescribed by the Statutes, by the permanent members of the non-teaching staff of all the private colleges from among themselves; and