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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(2)The Kuladhipati shall by virtue of his office, be the Head of the Vishwavidyalaya and the President of the Court and shall when present preside at the meetings of the Court or at any convocation of the Vishwavidyalaya.