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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Manipur - Subsection

Section 36(7) in Manipur International University Act, 2018

(7)The Chancellor shall be entitled to a fixed monthly honorarium or a fixed monthly salary and all such customary and standard privileges, support services as, may apply and as may be required.for proper functioning of his powers and duties as Chancellor or as may be decided by the Governing Board.