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[Cites 0, Cited by 0] [Section 34A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34A(13) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(13)The Kuladhipati may at any time suspend, modify or amend any decision of a Central Board of Studies on the ground that it does not fulfil the objectives set out in this section and may direct the Board consider the matter afresh.]