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

State of Manipur - Subsection

Section 7(3) in Manipur International University Act, 2018

(3)The University shalt be a not-for-profit legal entity and no part of the surplus, if any, in revenue .of the: University, after meeting all expenditure in regard to its operations under this Act, shall be invested for any purpose other than for the growth and development of the University or achievement of its objectives or for conducting research therein.