Section 55(2)(c) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(2)(c) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(c)any contract entered into by the State Government in respect of the [colleges or research stations as the case may be] [Substituted by M.P. Act No. 3 of 1965.] shall be deemed to be a contract entered into by the Vishwa Vidyalaya.

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State of Madhya Pradesh - Subsection

Section 55(2)(c) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963