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 30] [Entire Act] State of Madhya Pradesh - Subsection Section 30(3) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963 (3)There shall be a Dean for each Faculty who shall be appointed by the Chancellor in such manner and for such period as may be prescribed by the Statutes.
