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 52] [Entire Act] State of Jharkhand - Subsection Section 52(2) in Usha Martin University, Jharkhand Act, 2012 (2)Provided that no notification or order under sub-section (1) shall be made after the expiration of a period, of three years from the commencement of this Act.
