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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(4)(iii) in Kerala Agricultural University Act, 1971

(iii)The Chancellor may by nomination, constitute the General council to exercise the powers and perform the functions of the General council during the period between the dissolution of the General council under sub-section 4(1) and the reconstitution of the same under sub-section 4 (2).