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 5] [Entire Act] State of Rajasthan - Subsection Section 5(vi) in The University of (Amending and Validating) Act, 1964 (vi)the said University shall be, and shall be deemed always to have been, competent to convene the meetings and enforce the decisions of the re-constituted authorities.
