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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(6)(iv) in Kerala University of Health Sciences Act, 2010

(iv)The Senate or Governing Council shall, within such time limit as fixed, report to the Chancellor through the Vice-Chancellor the action which has been taken or is proposed to be taken on the advice tendered by him;