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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(7)(ii) in Kerala Veterinary and Animal Sciences University Act, 2010

(ii)The Chancellor shall, in every case, give due notice to the University of his intention to cause an inspection or inquiry to be made and the University shall be entitled to appoint a representative, who shall have the right to be present and to be heard at the inspection or enquiry;