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 31(5)] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(5)(i) in University of Heatlh Sciences, Karnal Act, 2016

(i)the procedure to be followed at meetings of authorities, including stipulation of quorum for transaction of business; where such stipulations are not already made in this Act;