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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(5) in Kannur University Act, 1996

(5)Where any Statute has been passed by the [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] , it shall be submitted to the Chancellor who may refer the Statute back to the [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] for further consideration or assent thereto or withhold his assent.