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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(1) in Kannur University Act, 1996

(1)There shall be a Planning Board which shall be the Principal planning body of the University to advise the Senate, the Syndicate and the Academic Council on any matter which the Board considers necessary for the fulfillment of the objectives of the University.