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 17] [Entire Act] State of Punjab - Subsection Section 17(3) in Panjab University Act, 1947 (3)The Chancellor may, on the recommendation of the Vice-Chancellor, cancel the appointment of any Fellow who had been nominated by him as a Fellow because of his holding an office which he has since vacated.
