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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Kerala - Subsection

Section 51(1) in Kerala Agricultural University Act, 1971

(1)All Ordinances made under this Act shall have effect from such date as the Executive Committee may direct, but every Ordinance when made and the repeal of any Ordinance shall be laid before General Council during its next succeeding meeting.