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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Kerala - Subsection

Section 70(7) in Kerala University Act, 1974

(7)Where the Senate or the Syndicate does not, within a reasonable time, take any action referred to in sub-section (4) to the satisfaction of the Government, the Government may, after considering any explanation furnished, or representation made, by the Senate or the Syndicate in the matter, issue such directions as they may think fit, and the Senate and the Syndicate shall comply with such directions.