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] [Entire Act] Union of India - Section Section 8 in The Tezpur University Act, 1993 8. Residence of students. Every student of the University (other than a student who pursues a course of study by distance education system) shall reside in a Hall or hostel or under such conditions as may be prescribed by the Ordinances.
