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 20] [Entire Act] State of Bihar - Subsection Section 20(2) in Patna University Act, 1976 (2)[ The Senate shall have prepetual succession and any of its acts or proceeding shall not be invalid merely because of any vacancy or vacancies in its membership.] [Inserted by Act 18 of 1993.]
