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 46] [Entire Act] State of Kerala - Subsection Section 46(6) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013 (6)No Statute passed by the General Council shall be valid or come into force until assented to by the chancellor.
