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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(11) in Kerala University Act, 1969

(11)The University shall maintain the accounts for the income and expenditure of the private college for the period during which its affairs have been managed by the University under this section and shall be liable to pay over annually to the governing body or the managing council, as the case may be, of the private college, the balance, if any, after meeting all the expenses out of the income.