Section 3(2)(m) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(2)(m) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006

(m)Status of fulfilments of such other conditions as may be required by the State Government to be fulfilled before the establishment of the University.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Mizoram - Subsection

Section 3(2)(m) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006