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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Kerala - Subsection

Section 51(2) in Kerala Agricultural University Act, 1971

(2)If any Ordinance or repeal of an Ordinance is not laid before the General Council as required by sub-section (1) the Ordinance shall lapse or as the case may be, the Ordinances repealed shall revive after the next succeeding meeting of the General Council.