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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 13 in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009 13. Chancellor. - The Governor of Madhya Pradesh shall be the Chancellor of the University, he shall, by virtue of his office, be the Head of the University and shall, when present, preside at any convocation of the University.
