Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Kerala - Subsection

Section 96(2) in Kannur University Act, 1996

(2)Any student of any college within the areas referred to in sub-section (1) and affiliated to the University of Calicut immediately before the commencement of this Act shall be permitted to complete his course under the University of Calicut, and the University constituted under this Act shall provide for the instruction of such students in accordance with the course of study in the University of Calicut and shall comply with such direction as may be given to it by the University of Calicut in respect of those students.