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] [Entire Act] State of Madhya Pradesh - Section Section 49 in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009 49. Protection of acts and orders. - All acts and orders in good faith done and passed by University shall be final and no suit shall be instituted or damage claimed for anything done or committed in pursuance of the Act, Statutes and Regulations.
