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 8B] [Entire Act] State of Assam - Subsection Section 8B(3) in The Gauhati University Act, 1947 (3)The Vice-Chancellor shall have power to convene meetings of the Court. The Executive Council, the Academic Council, the Finance Committee and the Construction Committee.
