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] [Entire Act] State of Kerala - Subsection Section 66(8) in Kannur University Act, 1996 (8)Any order passed by the Appellate Tribunal under sub-section (7), may be executed through the Subordinate Judge's Court having jurisdiction over the area in which the private college is situated, as if it were a decree passed by that Court.
