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

State of Madhya Pradesh - Subsection

Section 8(3) in The M.P. Bhoj (Open) University Adhiniyam, 1991

(3)Where an inspection or inquiry has been caused to be made by the Kuladhipati, the University shall be entitled to appoint a representative who shall have the right to appear in person and to be heard on such inspection or inquiry.