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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Kerala - Subsection

Section 53(5) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013

(5)The Government may, where action has not been taken by the University to thesatisfaction of the Government within the time limit fixed, after considering any explanationfurnished or representation made by the University, issue such directions to the Universityas they may think fit.