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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(3) in The SreeNarayanaGuru Open University Act, 2021

(3)The Government shall communicate to the University, the views of the Government with reference to the results of such inspection or inquiry and may after ascertaining the opinion thereon of the University, advise the University upon the action to be taken and fix a time limit for taking such action.