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State of Madhya Pradesh - Section

Section 13 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

13. Chancellor.

- The Government of Madhya Pradesh shall be the Chancellor of the Vishwa Vidyalaya. He shall, by virtue of his office, be the Head of the Vishwa Vidyalaya and shall, when present, preside at any convocation of the Vishwa Vidyalaya.