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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Kerala - Subsection

Section 47(4) in Kerala Veterinary and Animal Sciences University Act, 2010

(4)The Appellate Tribunal shall have the power to make regulations consistent with the provisions of this Act, with the previous sanction of the Government for regulating its procedure and disposal of its business. The regulations so made shall be published in the Gazette.