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 43] [Entire Act] State of Kerala - Subsection Section 43(3) in Sree Sankaracharya University of Sanskrit Act, 1994 (3)Every order shall be laid before the Syndicate during its next succeeding meeting and the Syndicate shall have power to amend or modify the order in such manner as it deems fit.
