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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2) in Kerala University of Fisheries and Ocean Studies Act, 2010

(2)The Government shall, before causing an inspection or inquiry to be made under sub-section (1), give due notice of such inspection or enquiry, as the case may be, the University and the University shall be entitled to appoint its representative who shall have the right to be present and to be heard at such inspection or inquiry.