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[Cites 0, Cited by 0] [Section 34A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34A(5) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(5)The Kuladhipati may whenever he deems necessary, delegate his powers of nomination under sub-section (2), (3) or (4) to the [Commissioner, Higher Education.] [Substituted by M.P. Act No. 19 of 1994.]