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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1) in Kannur University Act, 1996

(1)The Chancellor, the Pro-Chancellor, the Vice-chancellor, the Pro-vice-Chancellor and the members of the Senate, the Syndicate and the Academic Council, for the time being, shall constitute a body corporate by the name of the " Kannur University ".