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 15] [Entire Act] State of Gujarat - Subsection Section 15(12) in First Statutes of the Rai University (12)To appoint, in order to execute an instrument or transact any business of the University, any person as attorney of the University with such powers as it may deem fit.
