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 Meghalaya - Section Section 31 in The Institute of Chartered Financial Analysts of India University Act, 2005 31. Power to amend Rules. - The Board of Governor may, with the prior permission of the State Government make new or additional Rules or amend or repeal the Rules.
