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 39] [Entire Act] State of Assam - Subsection Section 39(1) in Assam Science & Technology University Act, 2009 (1)The Chancellor shall, within three months from the date the commencement of this Act, appoint, on such terms conditions as he thinks fit, a person to be the Vice-Chancellor.
