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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(2) in Kerala University of Fisheries and Ocean Studies Act, 2010

(2)It shall be lawful for the Grievances Redressal Committee to entertain and consider grievances or complaints and report to the Governing Council for taking such action as it deems fit and the decisions of the Governing Council on such report shall be final.