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 34A] [Entire Act] State of Kerala - Subsection Section 34A(3) in Kerala Education Act, 1958 (3)The local authority shall arrange adequate toilet and drinking water facilities in the schools the management of which are vested in it under section 5A.]
