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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(3)(v) in Kerala University of Health Sciences Act, 2010

(v)Every Statute passed by the Governing Council shall be submitted to the Chancellor who may give or withhold his assent thereto, or send it back to the Governing Council for reconsideration;