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 1] [Section 14(2)] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(2)(b) in Panjab University Act, 1947

(b)has graduated in any faculty not less than five years before registration, shall, subject to the payment of an initial fee of such amount as may be prescribed by the Regulations, be entitled to have his name entered on application made within one year from the date on which he becomes so entitled.