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 25] [Entire Act] State of Karnataka - Subsection Section 25(5) in THE ATRIA UNIVERSITY ACT, 2020 (5)In the event of a conflict of opinion at the meeting of the Board of Management,the issue shall be referred to the Chancellor and the decision of the Chancellor inrespect of such issue shall be final and binding on the University.
