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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(5)(ii) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(ii)the functions of the Board shall, until the Board is reconstituted be carried on by such person or a committee of persons as the Kuladhipati may appoint in that behalf."