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State of Madhya Pradesh - Section

Section 53 in The M.P. Vishwavidyalaya Adhiniyam, 1973

53. Effect on expiration of the period of operation of notification under Section 52.

- On expiration of the period of operation of the notification issued under Section 52, the provisions of this Act, as modified in application to the University mentioned in the notification shall cease to operate in respect thereof and the other relevant provisions of this Act shall review and continue to apply thereto :Provided that the expiration of the operation of the notification shall not affect ;-
(a)the previous operation of, or anything done or suffered under the provisions as modified or any order made thereunder; or
(b)any right, privilege, obligation or liability acquired, accrued or incurred under the provisions as modified or any order made thereunder; or
(c)any investigation or remedy in respect of any such right, privilege, obligation or liability as aforesaid, and such investigation or remedy may be instituted or enforced as if the modified provisions had not ceased to apply.