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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(3) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007

(3)The Regulatory Commission shall consider the first Statutes submitted by the private university within two months from the date of its receipt and shall give its approval with such modifications as it may deem necessary.