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 51] [Entire Act] State of Kerala - Subsection Section 51(2) in Kannur University Act, 1996 (2)[ the Chancellor shall consider the financial estimates and shall approve it either without alteration or with such alteration as he may deem fit] [Substituted by Act No. 14 of 2001.].
