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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(ii) in Kerala University of Health Sciences Act, 2010

(ii)The Governing Council shall not have the power to amend any draft proposed by the Academic Council under clause (i) above, but may return it to ihc Academic Council for reconsideration, in part or in whole, together with any amendments which the Governing Council may suggest.