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 44] [Entire Act] State of Madhya Pradesh - Subsection Section 44(2) in The M.P. Vishwavidyalaya Adhiniyam, 1973 (2)It during the course of an examination any Examiner becomes for any cause, incapable of acing as such, the Kulpati shall appoint an Examiner to fill the vacancy.
