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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(9) in Kerala University Act, 1969

(9)The governing body or managing council, as the case may be, and the educational agency, if any, of the private college shall be liable to pay to the University all expenses incurred by the University out of University funds for the management of the affairs of such private college under this section.