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 29] [Entire Act] State of Odisha - Subsection Section 29(3) in Orissa Universities Act, 1989 (3)No degree, diploma or mark of honour shall be withdrawn or withheld and no name shall be removed from the register of University students under sub-section (1) or (2) without giving the person concerned a reasonable opportunity of being heard.
