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 66(6)] [Section 66] [Entire Act] State of Kerala - Subsection Section 66(6)(b) in Kannur University Act, 1996 (b)recovery from pay of any pecuniary loss caused to the institution of the monetary value equivalent to the amount of increment ordered to be withheld;