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 29] [Entire Act] State of Tamilnadu - Subsection Section 29(5) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987 (5)One-third of the total strength of the members of the Standing Academic Board shall be the quorum required for a meeting of the Standing Academic Board.
