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 47] [Entire Act] State of Madhya Pradesh - Subsection Section 47(2) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998 (2)The Executive Council shall cause such institution to be inspected from time to time by one or more competent person authorised by the Executive Council in this behalf.
