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 0] [Section 26] [Entire Act] State of Kerala - Subsection Section 26(4) in Kerala State Higher Education Council Act, 2007 (4)The auditor appointed under sub-section (3) shall, for the purposes of. audit, have such rights, privileges and authority as may be prescribed.
