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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(3) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

(3)Any order passed by the Vice-Chancellor in exercise of the powers conferred by items (b), (d) and (e) of sub-section (2) shall continue to have effect until it is modified or set aside by the authority or body competent to deal with it in accordance with the provisions of this Act.