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 39] [Entire Act] State of Madhya Pradesh - Subsection Section 39(xvi) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998 (xvi)the duties and powers of the Board and Committees to be appointed by the Vishwavidyalaya jointly with any other Vishwavidyalaya or body;
