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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Kerala - Subsection

Section 61(2) in Kerala University Act, 1969

(2)If the Government are satisfied that any private college has not complied with any of the provisions of this Chapter, they may, by order, direct that the college shall not be given any aid or grant from the Government.Provided that before making any such order, the educational agency and the governing body or managing council, as the case may be, shall be given an opportunity of being heard.