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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(4) in Kerala University Act, 1969

(4)After any draft returned by the Senate under sub-section(3) has been further considered by the Syndicate, together with any amendments suggested by the Senate, it shall be again pre-rented to the Senate with the report of the Syndicate thereon, and the Senate may then deal with the draft in any manner it thinks fit.