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 24] [Entire Act] State of Assam - Subsection Section 24(3) in The Gauhati University Act, 1947 (3)Such of the draft Ordinances proposed by the Academic Council as are rejected by the Executive Council under sub-section (2) shall be placed by the Executive Council with its comments before the Chancellor whose decisions shall be final.
