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] [Entire Act] State of Bihar - Section Section 31 in The Chanakya National Law University Act, 2006 31. Residence of students. - Every student of the University shall reside in a hostel maintained or recognized by the University under such conditions as may be prescribed by regulations.
