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 3] [Entire Act] Union of India - Section Section 33 in Delhi University Act, 1922 33. Residence.- Every student of the University shall reside in a College or a Hall, or under such conditions as may be prescribed by [* * * *] [The words "the Statutes and" omitted by Act 5 of 1952, s.20] the Ordinances.
