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 50] [Entire Act] State of Bihar - Subsection Section 50(1) in Patna University Act, 1976 (1)The Senate shall consider every estimate laid before it under sub-section (3) of Section 4 and shall sanction the same, either without alteration or with such alterations as it may think fit.
