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 25] [Entire Act] State of Tamilnadu - Subsection Section 25(2) in Alagappa University Act, 1985 (2)The Secretary to Government, in-charge of Health and Family Welfare;[(2-A) The Secretary to Government, in-charge of Law;] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).]
