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 8] [Entire Act] Union of India - Subsection Section 8(3) in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006 (3)Where a memorandum of appeal is amended, the Chairperson, or such officer, as he appoints in this behalf, shall sign or initial the amendment.
