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(1) in Sree Sankaracharya University of Sanskrit Act, 1994 (1)All the moneys received by, or accruing to, the University and all amounts disbursed and paid by the University shall entered in the accounts of the University.
