Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Manipur - Subsection Section 41(4) in Manipur International University Act, 2018 (4)The Chancellor shall also have a veto power including absolute, amendatory, package, reduction, suspension, and pocket which are discretionary by the Chancellor.
