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 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(f) in The First Statutes of Indian Institute of Technology Bhilai, 2017

(f)Notwithstanding the provisions of the immediately preceding provision, the Chairman may call a meeting of the Committee at short notice to consider urgent matters.