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 33] [Entire Act] State of Kerala - Subsection Section 33(4) in Kerala University Act, 1969 (4)Subject to the provisions of sub-sections (1) and (3), the procedure to be followed in making amending or repealing Ordinances shall be prescribed by the Statutes.
