Legal Document View

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
[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(3)(t) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

(t)to be responsible to the Vice-Chancellor, through the Superintendent of Physical Plant for the educational use of the buildings and rooms assigned to the college and for the general equipment of the college;