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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007

(1)Subject to such regulations, as may be made by the Institute in this behalf, with the prior approval of the State Government, the Institute shall appoint a Director, who shall hold a graduate degree in Sanskrit or an equivalent qualification as specified by regulations and shall be able to take part in discussion or debate in Sanskrit.