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 35] [Entire Act] State of Madhya Pradesh - Subsection Section 35(5) in Indira Kala Sangit Vishwavidyalaya Act, 1956 (5)The resolution of the Karyakarini Samiti accepting or rejecting the Ordinance shall be final and shall have effect from the date of the passing of the resolution.
