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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(3) in Kerala Agricultural University Act, 1971

(3)The Government shall communicate to the University the views of the Government with reference to the results of such inspection or inquiry, and may, after ascertaining the opinion thereon of the University, advise the University upon the action to be taken and fix a time-limit for taking such action.