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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(9) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(9)Until the nomination has been made under sub-section (7) or arrangements have been made under sub-section (8), the Registrar and if no Registrar has been appointed or if there be vacancy in the office of Registrar for any reason whatsoever, such officer of the Vishwa Vidyalaya as Kuladhipati may direct, shall carry on the current duties of the Kulpati.