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 49] [Entire Act] State of Gujarat - Subsection Section 49(2) in Shri Govind Guru University Act, 2015 (2)No action under sub-section (1) shall be taken unless the person concerned is given an opportunity of being heard.
