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 11(4)] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(4)(b) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004

(b)any proceedings of any authority, committee or other body which has been referred to him by Kulpati under Sub-section (7) of Section 14. if he is satisfied that such proceedings are prejudicial to the interest of the University :