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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(1)The Board shall meet as often as may be considered necessary on such dates as may be fixed by the Vice-Chancellor :Provided that a period of three months shall, as far as may be, not intervene between the last sitting of the Board and the date fixed for its first sitting in the next meeting.