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 37] [Entire Act] State of Maharashtra - Subsection Section 37(5) in The Maharashtra Universities Act, 1994 (5)[ The Chairman of the Board of Studies shall not be eligible for second consecutive term.] [This sub-section was added by Maharashtra 55 of 2000, section 31(c).]
