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 10] [Entire Act] Union of India - Subsection Section 10(8) in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017 (8)The Director shall have the power to sanction remission or reduction of rent for buildings rendered wholly or partially unsuitable.
