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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(2) in Kannur University Act, 1996

(2)If any Regulation or repeal of a Regulation is not laid before the Syndicate as required by sub-section (1), the Regulations shall lapse, or , as the case may be, the Regulation repealed shall revive after the next succeeding meeting of the Syndicate.]