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

State of Manipur - Subsection

Section 36(7) in The Manipur University Act, 1980

(7)The Chancellor may, within three months after any Ordinance has been considered by the Senate signify to the Syndicate his disallowance of the Ordinance, and from the date of receipt by the Syndicate of intimation of such disallowance, the Ordinance shall cease to have effect.