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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(2) in The SreeNarayanaGuru Open University Act, 2021

(2)The copy of annual report approved by the Syndicate shall be submitted to the Government and caused the same to be laid on the Table of the Legislative Assembly, if it is in session, and if it is not in session after the receipt of such annual report, it shall be caused to be laid in the next session immediately following.