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 28] [Entire Act] State of Kerala - Subsection Section 28(4) in Sree Sankaracharya University of Sanskrit Act, 1994 (4)The Registrar shall be the immediate custodian of the movable and immovable properties of the University and shall be responsible for their upkeep and safety.
