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 1] [Section 13] [Entire Act] State of Kerala - Subsection Section 13(4) in Kannur University Act, 1996 (4)The Pro-Vice-chancellor shall hold office for a term of four years from the date on which he enters upon his office and shall be eligible for reappointment.
