Legal Document View

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
[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1)(a) in The Samrat Ashok Technological Institute (Degree) Vidisha (Prabandh Grahan) Adhiniyam, 1987

(a)unless it is satisfied that such contract or agreement or other arrangement is unduly onerous or has been entered into in bad faith or is detrimental to the interests of the Institute; and