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 20] [Entire Act] State of Kerala - Subsection Section 20(2) in Kannur University Act, 1996 (2)The term of office of a member referred to in items (xii) and (xiii) under the heading " ex-officio members " in section 19 shall be two years from the date of his nomination.
