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 25] [Entire Act] State of Madhya Pradesh - Subsection Section 25(3) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998 (3)One third of the members of the Executive Council shall form the quorum :Provided that no quorum shall be necessary for adjourned meeting.
