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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(5) in Kerala Agricultural University Act, 1971

(5)The Government may, where action has not been taken by the University to the satisfaction of the Government within the time-limit fixed, after considering any explanation furnished or representation made by the University issue such directions as the Government may think fit, and the University shall comply with such directions.