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[Cites 0, Cited by 0] [Section 52(4)] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(4)(v) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(v)until the Court, Executive Council or Academic Council, as the case may be, is reconstituted in accordance with the provisions as modified, the Kulpati appointed under Sections 13 and 14 as modified shall exercise the powers and perform the duties conferred or imposed by or under this Act, on the Court, the Executive Council or Academic Council :