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 10A] [Entire Act] State of Madhya Pradesh - Subsection Section 10A(1) in The M.P. Vishwavidyalaya Adhiniyam, 1973 (1)Notwithstanding anything contained in Section 10, the Kuladhipati may refer to the Lokayukt or Up-Lokayukt for enquiry, any complaint or allegation against Kulpati. Rector or Registrar.
