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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Kerala - Subsection

Section 33(4) in Sree Sankaracharya University of Sanskrit Act, 1994

(4)The fund shall be kept in a public sector bank or nationalised bank as decided by the Syndicate and shall be operated by Vice-Chancellor, the Registrar or any other officer of the University authorized in this behalf by the Vice-Chancellor.