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State of Kerala - Section

Section 4 in Kannur University Act, 1996

4. Territorial limits.

(1)The jurisdiction of the University shall extend to the Kasaragod and Kannur revenue districts and the existing Mananthavady taluk of the Wayanad district of the State.
(2)No educational institution situated beyond the territorial limits of the University shall, save with the sanction of the Chancellor and the Government, be affiliated to the University, and no educational institution within the territorial limits of the University shall, save with the sanction of the Chancellor and the Government, seek or continue affiliation to any other University established by law.