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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(2) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(2)The Vishwavidyalaya may with the previous sanction of the State Government recognise for the purpose of admission to a course of study for a degree or diploma as equivalent to its own degree or diplomas and any degree or diploma conferred by any other University or Board or as equivalent to the final examination held under the Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 (No. 23 of 1965), any other Examination and have been enrolled as student of the Vishwavidyalaya.