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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(2) in Kerala University Act, 1969

(2)On appointment of the University to manage the affairs of a private college under sub-section (1), it shall, subject to the provisions of sub-section (3) have all the powers and functions of the governing body or the managing council, as the case may be, under this Act and the Statutes.