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 26(1)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1)(b) in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017

(b)The students who do not reside in the Hostels shall not be required to pay any charge that is recoverable from the students residing in the hostels e.g. establishment charges, mess subsidy charges, room rent, electricity charges, etc.