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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(3) in The SreeNarayanaGuru Open University Act, 2021

(3)The Government shall temporarily or permanently arrange the movable and immovable properties required for the establishment and functioning of this University, Regional Centres and Study Centres from any University established by State law or from the institutions under the control of such University, in consultation with the University concerned on the basis of such conditions.