Legal Document View

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
[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2)(d) in Sri Venkatesware Institute of Medical Science University Act, 1995

(d)he shall exercise such other powers and perform such other dudes as may be assigned to him by or under this Act or as may be delegated to him by the Governing Council, the First Vice-Chairman the Second Vice-Chairman or the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] ;-