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 2] [Section 60] [Entire Act] State of Kerala - Subsection Section 60(4) in Calicut University Act, 1975 (4)Any disciplinary proceedings initiated under sub-section (2) shall be completed with a period of three months or within such further period as may be allowed by the Vice-Chancellor after hearing the parties concerned.
