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 30] [Entire Act] State of Manipur - Subsection Section 30(3) in The Manipur University Act, 1980 (3)Save as aforesaid the Syndicate shall not be entitled to remove a teacher except for good cause and after giving three months notice in writing or payment of three months salary in lieu of notice.
