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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(2) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(2)If any question arises as to whether a person is or has been subject to any of the disqualifications mentioned in sub-section (1) the question shall be referred for the decision of the Kuladhipati and his decision thereon shall be final and no suit or other proceeding shall lie in any Court of law against such decision.