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 20] [Entire Act] State of Kerala - Subsection Section 20(28A) in Kerala University Act, 1974 (28A)[ "un-aided college" means a private college which is not entitled to any financial assistance from the Government or the University;] [Inserted by Act 9 of 1995, w.e.f. 12-6-1995.]
