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 1] [Section 42] [Entire Act] State of Gujarat - Subsection Section 42(5) in Sardar Patel University Act, 1955 (5)No Statute passed by the Senate shall be valid or shall come into force until assented to by Chancellor.
