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 52] [Entire Act] State of Kerala - Subsection Section 52(a) in Kannur University Act, 1996 (a)without the prior approval of the Government,(i)divert funds earmarked for a purpose for any other purposes; or(ii)implement any scheme which involves any matching contribution from the Government; or
