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 19] [Entire Act] State of Manipur - Subsection Section 19(2) in The Manipur University Act, 1980 (2)The first Ordinance shall be made by the Vice-Chancellor with the previous approval of the Government of Manipur and the Ordinance so made may be amended, repealed or added to at any time by the Syndicate in the manner prescribed by the Statutes.
