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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(2) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(2)If any question arises as to whether a person is or had been subject to any of the disqualifications mentioned in sub-section (1), the question shall be referred for the decision of the Kuladhipati and his decision thereon shall be final and no suit or other proceeding shall lie in any Court of Law against such decision.