Section 10(2)(e) in The M.P. Ashaskiya Shikshan Sanstha (Anudan Ka Pradaya) Adhiniyam, 1978

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State of Madhya Pradesh - Subsection

Section 10(2)(e) in The M.P. Ashaskiya Shikshan Sanstha (Anudan Ka Pradaya) Adhiniyam, 1978

(e)[ (i) the procedure to be followed for passing an order under sub-clause (iii) of clause (a) of Section 6; [Substituted by M. P. Act No. 24 of 1981 (w.e.f. 20-7-81).]

(ii)the manner of holding of an enquiry under the proviso to sub-clause (iii) of clause (a) of Section 6;

(iii)the person by whom and the manner in which institutional fund shall be operated under sub-section (7) of Section 6.]

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State of Madhya Pradesh - Subsection

Section 10(2)(e) in The M.P. Ashaskiya Shikshan Sanstha (Anudan Ka Pradaya) Adhiniyam, 1978