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] [Entire Act] State of Tamilnadu - Section Section 38 in Madurai-Kamaraj University Act, 1965 38. Residences and hostels. - Every student of the University other than the non-collegiate students shall be required to reside in a hostel or under such other conditions as may be prescribed.
