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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(1) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(1)Any member, other than an ex officio member of the Board, the Academic Council or any other Vishwa Vidyalaya Authority or Committee, or a Dean of a Faculty, may resign by letter addressed to the Registrar, and the resignation shall take effect as soon as the letter is received by the Registrar.