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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

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

(ii)the Universities established under the repealed enactments shall be deemed to be the Universities established under this Act and shall be known by the names of the respective Universities with headquarters at places and territorial jurisdiction over the areas as specified in the Second Schedule;