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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(3)(iv) in Kerala University of Health Sciences Act, 2010

(iv)No Statute providing for the conditions for, or procedure relating to, the affiliation of private colleges shall be passed by the Governing Council without the previous approval of the Government.