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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(1) in Kerala State Higher Education Council Act, 2007

(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, as occasion may require, do anything not inconsistent with the provisions of this Act which appears to them to be necessary or expedient for the purpose of removing the difficulty.