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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(5) in The SreeNarayanaGuru Open University Act, 2021

(5)The custody of the University Fund, the payment of money therein, the withdrawal of money therefrom and all other ancillary matters shall be regulated by Statutes and Ordinances made in that behalf.