Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 7] [Entire Act] State of Kerala - Subsection Section 7(3) in Kerala Education Act, 1958 (3)The properties of the school shall be in the possession and control of the Manager who shall be responsible to maintain them in proper and good condition.
