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 3] [Entire Act] Union of India - Subsection Section 3(i) in All India Council for Technical Education (Redressal of Grievance of Students) Regulations, 2019 (i)"Grievance" means and includes, complaint(s) made by an aggrieved student(s) in respect of the following namely:
