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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(2)(b) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(b)any right, privilege, obligation or liability acquired, occurred or incurred by the State Government in respect of the [colleges or research stations as the case may be] [Substituted by M.P. Act No. 3 of 1965.] shall be deemed to be the right, privilege, obligation or liability acquired, accrued or incurred by the Vishwa Vidyalaya;