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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(ii) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(ii)authorities, committees or bodies of the respective Universities constituted under the repealed enactments shall continue to function till such time at they are reconstituted in accordance with the provisions of this Act but such period shall not exceed one year from the date aforesaid;