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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(4) in The M.P. Bhoj (Open) University Adhiniyam, 1991

(4)Where a draft, is proposed by the Co-ordination Committee under clause (a) of sub-section (3), it shall be referred to the Board of Management for consideration and the Co-ordination Committee may, after considering the views, if any, of the Board of Management that may be received within such period not less than thirty days as the Co-ordination Committee may specify approve such draft with or without modifications and pass the Statute;