Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The Samrat Ashok Technological Institute (Degree) Vidisha (Prabandh Grahan) Adhiniyam, 1987

(2)On and from the date specified in the order made under sub-section (1) the management of the property of the Society forming part of, or relatable to, Institute shall vest in the Governing Body (by whatever name called; of the Society and such management shall be carried on in accordance with the provisions of the Madhya Pradesh Society Registrikaran Adhiniyam, 1977 (No. 44 of 1973) so however that the steps, if any, in relation to the management of the property of the Society forming part of, or relatable to, Institute, may be taken after issue of the order made under sub-section (1).