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 33] [Entire Act] State of Bihar - Subsection Section 33(3) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960 (3)An Ordinance shall have not validity until it has been assented to by the Chancellor under sub-section (2).
