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 21(1)] [Section 21] [Entire Act] State of Maharashtra - Subsection Section 21(1)(g) in D.Y. Patil International University, Pune, Act, 2017 (g)the Registrar of the University shall be the permanent invitee to the Governing Body but shall not have right to vote.