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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Kerala - Subsection

Section 44(xi) in A.P.J. Abdul Kalam Technological University Act, 2015

(xi)generally, all matters for which provision is, in the opinion of the Board of Governors, necessary for the exercise of the powers conferred or the performance of the duties imposed on any authority of the University under this Act or Statutes.