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 40] [Entire Act] State of Assam - Subsection Section 40(1) in The Bodoland University Act, 2009 (1)The Chancellor shall, within three months from the date of the commencement of this Act, appoint, on such terms conditions as he thinks fit, a person to be the Vice-Chancellor.
