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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(x) in The M.P. Vishwavidyalaya Adhiniyam, 1973 (x)"Principal" means the Head of a College and includes, when there is no Principal, the person for the time being duly appointed to act as Principal;
