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 27] [Entire Act] State of Rajasthan - Subsection Section 27(2) in The University of Kota Act, 2003 (2)Before an order under sub-section (1) is made, the Board shall, by one months notice in writing, call upon the college, institution or department to show cause why such an order should not be made.
