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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(2) in Kannur University Act, 1996

(2)The [Academic Council] [Substituted 'Syndicate' by Act No. 14 of 2001.] may propose to [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] the draft of any Statute for consideration and such draft shall be considered by the Senate at its next meeting.