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 4] [Entire Act] State of Meghalaya - Subsection Section 4(6) in The Institute of Chartered Financial Analysts of India University Act, 2005 (6)The land, building and other properties acquired for the University shall not be used for any propose, other than that for which the same is acquired.
