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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(4) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007

(4)The Regulatory Commission, on being satisfied that the identified short-comings, as mentioned in sub-section (3), have been removed it shall send its report regarding status of the proposal for establishment of the private university to the State Government regarding removal of the identified short-comings.