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

State of Kerala - Subsection

Section 58(3) in Kannur University Act, 1996

(3)It shall be the duty of the managing council to advise the corporate management in all matters relating to the administration of the private colleges in accordance with the provisions of this Act and the Statutes, Ordinances, Regulations, rules, bye-laws and orders made thereunder.