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 29] [Entire Act] State of Bihar - Subsection Section 29(4) in The Chanakya National Law University Act, 2006 (4)Any person aggrieved by the decision taken by the General Council may appeal to the Chancellor within thirty days from the date of receipt of the copy of such resolution.
