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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(2) in Kerala Agricultural University Act, 1971

(2)The control and management of the colleges specified in sub-section (1) shall as from the date notified under that sub-section be transferred to the University and all properties and assets and liabilities and obligations of the Government in relation thereto shall stand transferred to vest in, or devolve upon, the University.