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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(4) in Kerala University of Fisheries and Ocean Studies Act, 2010

(4)The Appellate Tribunal shall have the power to make regulations consistent with the provisions of the Ordinance 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.