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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Kerala - Subsection

Section 33(6) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013

(6)The person appointed as Controller of Examinations shall be eligible for re-appointment for one more period subject to the provisions in sub-section (5).[amended by act 15 of 2019]