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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Rules, 2008

(2)Till regulations are made as provided in these rules, the Regulatory Commission may adopt such procedure for the purpose of administration and management of the Commission, or rules made by the State Government in this behalf or may make such procedure as it may deem lit.