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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(2) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

(2)A meeting of the Board fixed by the Vice-Chancellor under sub-section (1) normally shall not be cancelled or postponed, but the Vice-Chancellor may, for sufficient cause, postpone the meeting to any date not later than fifteen days from the date originally fixed originally.