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 18] [Entire Act] State of Odisha - Subsection Section 18(2) in Orissa Universities Act, 1989 (2)Not withstanding anything contained in subsection (1) any educational institution, which is considered to be devoted to higher field of research, may be admitted to such privileges of the University as it may determine from time to time.
