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 37] [Entire Act] Bombay Presidency - Subsection Section 37(xviii) in The Bombay University Act, 1974 (xviii)the mode of appointment and removal of examiners and moderators, and the fixing of fees, emoluments, travelling and other allowances to them;
