Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Manipur - Subsection

Section 5(6) in Manipur International University Act, 2018

(6)The State shall have no objection to the University obtaining grants, soft loans from various funding organizations, institutions and agencies including International and bilateral agencies, for expansion, modernization of the facilities and augmenting the quality of education, training and research that is carried out at the University and in its accredited, affiliated or recognized colleges, training institutions/ facilities or centers provided that there shall be no financial obligation on the part of State Government and other relevant rules and regulations of the Country are observed.