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 5] [Entire Act] State of Kerala - Subsection Section 5(xi) in Kannur University Act, 1996 (xi)to constitute a Board to entertain, to adjudicate upon and to redress any grievances of the students of colleges, who may, for any reason, be aggrieved, otherwise than by an act of any court;
