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 21] [Entire Act] State of Kerala - Subsection Section 21(xxii) in Kerala University Act, 1969 (xxii)to take over and manage temporarily the affairs of a private college or colleges on appointment by Government to perform such functions, in accordance with the provisions of this Act and Rules;
