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 46] [Entire Act] State of Madhya Pradesh - Subsection Section 46(2) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998 (2)If during the course of an examination, an examiner becomes, for any course, incapable of acting as such, the Kulpati shall appoint an examiner to fill the vacancy.
