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 40] [Entire Act] State of Kerala - Subsection Section 40(2) in Calicut University Act, 1975 (2)All such rules, bye-laws and orders shall have effect from such date as the Syndicate may direct, but every such rule, bye-law or order shall be submitted to the Senate during its next succeeding meeting.
