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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(3) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963 (3)As from the date specified in the order under sub-section (1) the Kulpati shall be deemed to have relinquished office and the office of the Kulpati shall fall vacant.]
