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 42A] [Entire Act] Bombay Presidency - Subsection Section 42A(2) in The Bombay University Act, 1974 (2)A Tribunal shall consist of one person only to be appointed by the State Government, after consultation with the University.
