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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Kerala - Subsection

Section 48(4) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013

(4)Subject to the provisions of sub-sections (1) and (3) the procedure to be followedfor making, amending or repealing Ordinances shall be as may be prescribed by the Statutes.