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 32] [Entire Act] State of Maharashtra - Subsection Section 32(4) in Dr. Babasaheb Ambedkar Technological University Act, 2014 (4)The Planning and Evaluation (Monitoring) Board shall meet at such intervals as it may deem expedient, but it shall meet at least thrice a year.
