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 6] [Entire Act] State of Kerala - Subsection Section 6(xviii) in The SreeNarayanaGuru Open University Act, 2021 (xviii)to borrow money with the sanction of the Government upon the security of movable or immovable property of the University or otherwise, for the purposes of the University;
