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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Rules, 2008

(3)The Commission may spend such sum as it may think lit tor performing its functions under the Act, and such sums shall he treated as an expenditure payable out of the Fund of the Regulatory Commission, the fund shall be audited every year.