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 28] [Entire Act] Union of India - Subsection Section 28(5) in The Visva-Bharati Act, 1951 (5)A Statute passed by the Karma Samiti (Executive Council) shall have no validity until it has been assented to by the Paridarsaka (Visitor).] [Substituted by Act 57 of 1971, Section 7, for sub-section (2) to (8) (w.e.f. 3-11-1971). ]
