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 13] [Entire Act] State of Kerala - Subsection Section 13(2) in Kannur University Act, 1996 (2)No person who is more than [sixty] [Substituted 'fifty-six' by Act No. 12 of 2012.] years of age shall be appointed as Pro-Vice-chancellor.
