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[Cites 0, Cited by 0] [Section 59(4)] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(4)(ii) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

(ii)until the Board or Academic Council, as the case may be, is reconstituted, Vice-Chancellor appointed under sub-section (3) shall exercise the powers and perform the duties conferred or imposed by or under this Act, on the Board or Academic Council: