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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(6) in Kerala Agricultural University Act, 1971

(6)The Government shall also make a non-laps able lump sum grant to the University in respect of schemes included in the Fourth Five year Plan and transferred for implementation by the University, of an amount equal to the net outlay as shown in the annual plan.