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 7A] [Entire Act] State of Madhya Pradesh - Subsection Section 7A(2) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009 (2)On receipt of application, the State Government or the authority specified by it, shall, after making such enquiry as it may deem fit, grant permission subject to such terms and conditions, if any, as it may deem fit to impose.
