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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(2) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(2)The University may with the previous sanction of the [Commissioner, Higher Education] [Substituted by M.P. Act No. 19 of 1994.] recognise for the purposes of admission to a course of study for a degree as equivalent to its own degrees and any degree conferred by any other University, or as equivalent to the final examination held under the Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 (No. 25 of 1965), any other examination.