Legal Document View

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
[Cites 0, Cited by 0] [Section 51(4)] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(4)(ii) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(ii)a provision requiring the University to submit every proposal involving financial implication to the State Government for sanction;