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 31] [Entire Act] State of Assam - Subsection Section 31(3) in The Gauhati University Act, 1947 (3)The annual accounts and the final estimates shall be considered by Court at its annul meeting and the Court may pass resolutions whereon and communicate the same to the Executive Council.
