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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(i) in The SreeNarayanaGuru Open University Act, 2021

(i)no Ordinances concerning matters referred to in section 51 or any other matter connected with the maintenance of the standard of teaching or examinations in the University, shall be made by the Syndicate unless a draft thereof has been considered by the Academic Council;