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 41] [Entire Act] State of Assam - Subsection Section 41(1) in The Bodoland University Act, 2009 (1)Notwithstanding anything contained in this Act, die first Rector and the first Registrar shall be appointed by the Chancellor, on such terms and conditions as may deem fit.
