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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Kerala - Subsection

Section 82(2) in Kerala University Act, 1974

(2)Notwithstanding anything contained in section 65, the Appellate Tribunal constituted under the Kerala University Act, 1969 and existing at the commencement of this Act shall, till the date on which the members thereof would have held office if this Act had not been passed, be deemed to have been constituted under this Act.