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(3)] [Section 20] [Entire Act] State of Gujarat - Subsection Section 20(3)(a) in Gujarat Private Universities Act, 2009 (a)Save as otherwise provided in this section, the term of nominated members of the Board shall be three years from the date of nomination;