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 4] [Entire Act] Union of India - Subsection Section 4(9) in Brahmaputra Board Act, 1980 (9)The standing Committee constituted under sub-section (8) shall perform , exercise and discharge such of the functions, powers and duties of the Board as may be prescribed or as may be delegated to it by the Board.
