Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Madhya Pradesh - Subsection Section 26(5) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963 (5)[ The quorum for every meeting of the Board shall be six.] [Substituted by M.P. Act No. 19 of 1985.]
