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 46(2)] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(2)(ii) in The North Bengal University Act, 1981

(ii)The State Government shall, in every such case of inspection or enquiry, give previous notice to the University and if the inspection or enquiry relates to such college or institution, both to the University and the college or the institution, as the case may be, of its intention to cause such inspection or enquiry.