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 18] [Entire Act] State of Uttar Pradesh - Subsection Section 18(4) in Roorkee University Act 1947 (4)A person who became a member of the syndicate (whether by election or nomination) by virtue of holding a particular office, shall cease to be such member on ceasing to hold such office, notwithstanding that his term if any, has not expired.]2
