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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Nagaland - Subsection

Section 22(2) in The Institute of Chartered Financial Analysts of India University (Nagaland) Act, 2006

(2)The Finance Committee shall be the principal financial body of the University to take care of financial matters and shall subject to the provisions of this Act, the Statutes and the Rules, co-ordinate and exercise general supervision over the financial matters of the University.