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 3] [Entire Act] Union of India - Subsection Section 3(b) in The Visva-Bharati Act, 1951 (b)"Acharya (Chancellor)" and "Upacharya (Vice-Chancellor)" mean, respectively, the Acharya (Chancellor) and the Upacharya (Vice-Chancellor) of the University;
