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State of Madhya Pradesh - Section

Section 23 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

23. Meetings of Court and quorum thereat.

(1)The Court shall meet at least once in a calendar year and at such intervals as may be prescribed by the Statutes.
(2)One third of the members of the Court shall form the quorum.