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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(4) in Kerala Agricultural University Act, 1971

(4)If any question arises as to whether any person has been duly nominated or elected as, or is entitled to be, a member of any Authority of the University, the question shall be referred to the Chancellor whose decision thereon shall be final.