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 10] [Entire Act] State of Kerala - Subsection Section 10(8) in Kerala University of Health Sciences Act, 2010 (8)Such sumptuary allowance shall be placed at the disposal of the Vice-Chancellor as the Government may approve, from time to time or as prescribed by Statutes.
