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] [Entire Act] State of Maharashtra - Section Section 356 in Selected Statutes (Statutes framed under the Bombay University Act, 1914) 356. The Vice-Chancellor shall have the power to hold elections in anticipation of vacancies about to occur by efflux of time.
