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 21] [Entire Act] State of Uttar Pradesh - Subsection Section 21(8) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015 (8)The decision of the Chairperson of the Academic Council in regard to all matters shall be final.
