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 1] [Section 49] [Entire Act] State of Kerala - Subsection Section 49(6) in Kerala Agricultural University Act, 1971 (6)No Statute passed by the General Council shall be valid or come into force until assented to by the Chancellor.
