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 82] [Entire Act] State of Maharashtra - Subsection Section 82(2) in The Maharashtra University of Health Sciences Act, 1998 (2)No action under this section shall be taken unless the person concerned is, as prescribed by Statutes, given an opportunity of being heard in his defence.
