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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(xxii) in Kannur University Act, 1996

(xxii)to accept endowments, bequests, donations and transfers of any movable and immovable properties to the University on its behalf, provided that all such endowments, bequests, donations and transfers shall be reported to the Senate at its next meeting;