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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(5) in Kannur University Act, 1996

(5)Notwithstanding anything contained in this Act or in the Statues no person elected under item (i) under the heading "Elected members" in section 19, shall cease to be a member of the Senate merely on the ground that he has ceased to be employed or normally resident within the territorial limits of the University.