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(3) in Calicut University Act, 1975 (3)the vice-chancellor may, whenever he thinks fit and shall, within thirty days of the receipts of a requisition in writing signed by not less than one-fourth of the total number of members of the Senate, convene a special meeting of the Senate.
