Legal Document View

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
[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(1)(e) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006

(e)An educationist of repute to be nominated by the State Government; if) One academician to be nominated by the Visitor;