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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Kerala - Subsection

Section 48(2) in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986

(2)The Chancellor shall after taking such advice as hedeems necessary, decide the question and his decisionthereon shall be final;Provided however that the decision of the Chancellorshall not be binding on the University Appellate Tribunal.