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 19] [Entire Act] State of Kerala - Subsection Section 19(iii) in Kannur University Act, 1996 (iii)four members elected by the members of the Legislative Assembly of Kerala from among themselves, of whom one shall be a member of a Scheduled Caste or a Scheduled Tribe and one shall be a woman;
