AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
  
    

52. Residuary provision.-

(1) The Board of Governors shall have the authority to deal with any matter pertaining to the University and not specifically dealt with in this Act.

(2) The decision of the Board of Governors on all such matters shall be final.

  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement