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 8] [Entire Act] State of Kerala - Subsection Section 8(4) in Kerala Agricultural University Act, 1971 (4)The University shall, within the time limits so fixed report to the Government the action on which has been taken or is proposed to be taken on the advice tendered by the Government.
