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 7] [Entire Act] State of Kerala - Subsection Section 7(5) in Kerala Education Act, 1958 (5)The Manager shall be bound to afford all assistance and facilities as may be necessary or reasonably required for the inspection of the school and its record and accounts by such officer as may be authorised by the Government in this behalf.
