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 1] [Section 61] [Entire Act] State of Kerala - Subsection Section 61(4) in Mahatma Gandhi University Act 1985 (4). Any probationer discharged or reverted under sub-section (3) shall be given preference in the matter of future appointments to the same post.
