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 48] [Entire Act] State of Kerala - Subsection Section 48(4) in Kannur University Act, 1996 (4)The custody of the Kannur University Fund, the payment of monies therein, the withdrawal of monies therefrom and all other ancillary matters shall be regulated by the Statutes, Ordinances, rules of bye-laws made in that behalf.
