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 2] [Entire Act] State of Kerala - Subsection Section 2(h) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017 (h)"management" means any person or body, by whatever name called, managing and controlling the private medical educational institutions;
