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[Cites 0, Cited by 1] [Section 78] [Entire Act]

State of Kerala - Subsection

Section 78(1) in Kerala Veterinary and Animal Sciences University Act, 2010

(1)It shall be the duty of the first Vice-Chancellor appointed under this Act to make arrangements for constituting the Board of Management and other authorities of the University within six months from the date of commencement of this Act or such longer period not exceeding in one year as the Government may, by notification direct.