Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Assam - Subsection

Section 48(2) in The Assam Agricultural University Act, 1968

(2)Save as otherwise provided in this Act all acts and orders in good faith done and passed by the University or any of its authorities shall be final and no suit shall be instituted against or damage claimed from the University or its authority for anything done or purported to be done in pursuance of this Act and the Statutes and regulations made thereunder.