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 19] [Entire Act] State of Kerala - Subsection Section 19(i) in Kannur University Act, 1996 (i)four members elected from among principals, of whom, one shall be a principal of a government college for arts and science, one shall be a principal of a private college for arts and science and one shall be a principal of a professional college;
