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] [Entire Act] State of Jharkhand - Section Section 33 in Usha Martin University, Jharkhand Act, 2012 33. Power to amend rules. - The Board of Governors may with approval of the State Government make new or additional rules or amend or repeal the rules,
