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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(6) in Kerala Agricultural University Act, 1971

(6)The Vice-Chancellor may take any action in any emergency which in his opinion calls for immediate action and shall in such a case and as soon as may be thereafter report the action so taken to the officer or authority who or which would ordinarily have dealt with the matter.