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] [Section 57(2)] [Section 57] [Entire Act] State of Madhya Pradesh - Subsection Section 57(2)(c) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009 (c)any contract entered into by the Jawaharlal Nehru Krishi Vishwavidyalaya in respect of the college or research station, as the case may be, shall be deemed to be contract entered into by the University.