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 Rajasthan - Section Section 42 in Maharshi Dayanand Saraswati University Act, 1987 42. Residuary power of the Board. - The Board shall have power to deal with any matter pertaining to the University and not specifically assigned to the Board under this Act.
