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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(7) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013

(7)The person appointed as Registrar shall be eligible for reappointment for on more period subject to the provisions in sub-section (6)[as amended by THE UNIVERSITY LAW (AMENDMENT) (No. 2) ACT, 2019]