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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Manipur - Subsection

Section 31(7) in Manipur International University Act, 2018

(7)The General Counsel shall not be considered as an employee of the University and shall not be debarred from private legal practice. He is entitled to the honorarium and other monthly allowances and privileges as may be decided by the Governing Board.