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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(2)Notwithstanding anything contained in any other law for the time being in force, no college or educational institution situated within the territorial limits of any University shall be associated in anyway or be admitted to any privileges of any other University incorporated by law in India and any such privilege granted by any such other University to any education institution within these limits prior to the date of the establishment of the University shall be deemed to be withdrawn on such establishment.[(2-A)-(2-D) x x x] [Omitted by M.P. Act No. 19 of 1994]