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 49] [Entire Act] State of Tamilnadu - Subsection Section 49(3) in The Bharathiar University Act, 1981 (3)No action under this section shall be taken against any person unless he has been given a reasonable opportunity to show' cause against the action pro posed to be taken.
