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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(17) in Kerala Agricultural University Act, 1971

(17)To do all such acts and things, whether incidental to the powers and functions aforesaid or not as may be necessary for the furtherance of the objects of the University;Provided that nothing contained in this section shall be deemed to authorise the University to carry out extension work in the state except as specifically provided in this Act.