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State of Manipur - Section

Section 14 in Manipur International University Act, 2018

14. Recognition.

- The University and all the degrees, diplomas, certificates, courses, training, certifications, license, titles and any other academic distinctions or awards granted or conferred or offered or on anyone by the University through all modes at all subjects and at all levels shall be and shall automatically stand and deemed .to be fully recognized, authorized, accredited, registered and approved by the State and the State Government for all the purposes including for the purpose of employment for post and service with the State Government and shall also be recognized for the purpose of further eduCation in other Universities and higher learning institutions; they shall also be recognized by the State and State Government to the same extent and in the same manner and they are treated at par with the corresponding degrees, diplomas, certificates, courses, training, certifications, licenses, titles and any other academic distinctions or awards granted by any other University/Board/Institute/Body/Organization incorporated under any enactment or State subject to grant of recognition by appropriate authorities such as UGC, AICTE etc.