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 80A] [Entire Act] State of Kerala - Subsection Section 80A(4) in Kerala University Act, 1974 (4)No order of forfeiture shall be made under sub-section (3) without giving the person who may be affected thereby an opportunity of being heard.
