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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(3) in Kerala Agricultural University Act, 1971

(3)Notwithstanding anything contained in sub-section (2) any provisional authority or body constituted by the Vice-Chancellor before the date of publication of this Act in the Gazette shall with effect from the date of nomination of the first set of authorities of the University under section 61, cease to exist.[Added by Act 7 of 1997.]