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 31] [Entire Act] State of Tamilnadu - Subsection Section 31(b) in Laws of the Bharathidasan University (b)Relevancy of amendments: Every amendment must be relevant to the resolution to which it refers and must be framed so as to form, therewith an intelligible and consistent sentence.
