Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(1) in The Integral University Act, 2004

(1)Until this Act comes into force the President of the Society shall be the first Chancellor and shall hold his office till the election takes place under the provisions of this Act. He shall continue to exercise all the powers and perform all the functions of such authorities under this Act.