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 24] [Entire Act] State of Odisha - Subsection Section 24(7) in Orissa Universities Act, 1989 (7)No Statute or addition to the Statutes or amendment or repeal of the Statutes made by the Syndicate shall have validity until it is allowed by the Chancellor.
