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 14(6)] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(6)(b) in Birsa Munda Tribal University Act, 2017

(b)Where the authority after reconsideration revises or modifies the order or resolution in the manner stated by the Vice-Chancellor, then, notwithstanding anything contained in clause (e) such revised or modified order or resolution shall revive from the date of such revision or modification.