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 38] [Entire Act] State of Kerala - Subsection Section 38(6) in Kannur University Act, 1996 (6)No Statute passed by the [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] shall be valid or come into force until assented to by the Chancellor.
