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 18] [Entire Act] State of Uttar Pradesh - Subsection Section 18(3) in Roorkee University Act 1947 (3)the term of office of the members referred to in clauses (c), (e), (f), (g) and (h) of sub-section (2) shall be three years, commencing from the date of the first meeting of the Syndicate held after his election or nomination, as the case may be.
