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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Kerala - Subsection

Section 92(3) in Kerala University of Health Sciences Act, 2010

(3)Notwithstanding anything contained in this Act and the Statutes, Ordinances or Regulations made under this Act, any student who immediately prior to the date of commencement of this Act was, studying for a Degree in Health and Allied Sciences in any of the Universities specified in the Schedule to this Act be conferred degree in Health and Allied Sciences of the respective Universities for which he qualifies based on the result of such examination.