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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(1) in Madurai-Kamaraj University Act, 1965

(1)If any difficulty arises as to the first constitution or reconstitution of any authority of the University after the notified date, or otherwise in giving effect to the provisions of this Act, the Government may, as occasion may require, by order, do anything which appears to them necessary for the purpose of removing the difficulty.