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 20] [Entire Act] State of Nagaland - Subsection Section 20(3) in The Institute of Chartered Financial Analysts of India University (Nagaland) Act, 2006 (3)The powers and functions of the Board of management shall be such as may be prescribed.
