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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(xliii) in Kerala University of Health Sciences Act, 2010

(xliii)to delegate, any of its powers, except the power to make Statutes and Ordinances, to the Vice-chancellor or such officer or authority of the University or a committee appointed by it, as it thinks fit.