Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Kerala - Subsection

Section 46(4) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013

(4)After any draft returned by the General Council under sub-section (3) has been further considered by the Executive Committee together with amendments suggested by the General Council, it shall be again presented to the General Council with the report of the Executive Committee thereon and the General Council may then deal with the draft in any manner it think fit.