Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(6) in The M.P. Bhoj (Open) University Adhiniyam, 1991

(6)After any draft returned under sub-section (5) has been further considered by the Board of Management together with any amendment suggested by the Co-ordination Committee, it shall again be presented to the Co-ordination Committee with a report of the Board of Management thereon and the Co-ordination Committee may approve or reject the Statute.