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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(xii) in Kerala University of Health Sciences Act, 2010

(xii)generally, all matters for which provision is, in the opinion of the Governing Council, necessary for the exercise of the powers conferred or the performance of the duties imposed on any authority of the University under this Act or Statutes.