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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(4) in Kerala University of Health Sciences Act, 2010

(4)In case of any emergency requiring immediate action to be taken, the Chairperson of.the Board or any other officer or person authorised by the Chairperson in that behalf, shall-take such action as considered fit and necessary, and at the next meeting of the Board, the action taken shall be reported by such person, for ratification or approval.