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 20] [Entire Act] State of Kerala - Subsection Section 20(4) in Sree Sankaracharya University of Sanskrit Act, 1994 (4)The constitution, term of office and the powers and functions of the Boards of Studies shall be such as may be prescribed by the Statutes.
