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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(4) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(4)Every donor specified in clause (xxi) of sub-section (1) shall be a member of the Court for 7 years from the date the donation is accepted by the Vishwavidyalaya and during the period aforesaid, the representative as may be nominated from time to time by such donor shall be deemed to be the donor.