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 42] [Entire Act] State of Telangana - Subsection Section 42(3) in Kaloji Narayana Rao University of Health Sciences Act, 1986 (3)No action under this section shall be taken against any person unless he has been given a reasonable opportunity to show-cause against the action proposed to be taken.
