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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(4) in A.P.J. Abdul Kalam Technological University Act, 2015

(4)If any question arises as to whether any person has been duly nominated or he is entitled to be a member of such authority of the University, the question shall be referred to the Chancellor whose decision thereon shall be final.