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 47] [Entire Act] State of Maharashtra - Subsection Section 47(3) in Vijaybhoomi University, Raigad Act, 2018 (3)The Government shall, for the purpose of any enquiry under subsection (2), appoint an inquiry officer or officers to inquire into any of the allegations and to make report thereon.
