Legal Document View

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
[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2)(i) in The Indira Gandhi Krishi Vishwavidyalaya (M.P.) Adhiniyam, 1987

(i)[ one person elected by the Board from amongst persons not employed by or on behalf of the University or a college; [Substituted by Section 2 of M.P. Act No. 24 of 1992.]