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 23] [Entire Act] Union of India - Subsection Section 23(11) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013 (11)A casual vacancy in the standing committee or an ad hoc committee may be filled by the Institute by nomination.
