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

State of Tamilnadu - Subsection

Section 20(11A) in Madurai-Kamaraj University Act, 1965

(11A)[ to designate any college as an autonomous college with the concurrence of the Government and to cancel such designation;] [This clause was inserted by section 5 of the Madurai University (Amendment) Act, 1977 (Tamil Nadu Act No. 1 of 1978).],