Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(4) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009 (4)When a date has been fixed for the meeting of the Board by the Vice-Chancellor under sub-section (1) or sub-section (3), the Registrar shall give ten clear days' notice, in writing, to the members of the Board of such a meeting.
