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 7(5)] [Section 7] [Entire Act] State of Bihar - Subsection Section 7(5)(i) in Patna University Act, 1976 (i)It shall not be lawful for the University or for any college to maintain classes for the purposes of preparing students for admission to the University.