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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4)(b) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(b)any proceedings of any authority, committee or other body which has been referred to him by the Kulpati under sub-section (7) of Section 14, if he is satisfied that such proceedings are prejudicial to the interest of the Vishwavidyalaya :