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] [Entire Act] State of Kerala - Section Section 56 in Kannur University Act, 1996 56. Definitions. - In this Chapter,-(a)"corporate management" means an education agency which manages more than one private college; and(b)"unitary management" means an educational agency which manages one private college.
