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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(3)The term of office of members nominated or elected, as the case may be, under Group B and Group C or included in Group E of sub-section (1) shall be coterminous with the term of the Court which shall be three years.