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 44] [Entire Act] State of Kerala - Subsection Section 44(3) in Calicut University Act, 1975 (3)The Senate may also remove any person from the membership of any authority or body of the University if he becomes or unsound mind or a deaf-mute or has applied to be adjudicated or has been adjudicated an insolvent.
