Section 83(1) in Manipur International University Act, 2018
(1)All Statutes, Ordinances and - Regulations made under this Act shall in so far as they are not inconsistent with the provision of this Act, be deemed to have been made under this Act and shall -continue to -be in forte until they are superseded or modified by the Statutes, Ordinances, Rules or Regulations made under this Act.
