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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(4) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(4)Where the Executive Council has rejected the draft of an Ordinance proposed by the Academic Council, the Academic Council may appeal to the Kuladhipati and the Kuladhipati may direct that such Ordinance shall have effect from such date as may be specified in the direction.