Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(3) in Universities of Agricultural Sciences Act, 2009

(3)The Chancellor, Pro-Chancellor, Vice-Chancellor, Board of Management and Academic Council, and other authorities and officers of each University shall constitute a body Corporate to be called by the name of the University specified in sub-section (1).