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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(3)(v) in A.P.J. Abdul Kalam Technological University Act, 2015

(v)Every Statute passed by the Board of Governors shall be submitted to the Chancellor who may give or withhold his assent thereto, or send it back to the Board of Governors for reconsideration;