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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(e) in The Manipur University Act, 2005

(e)the Vice-Chancellor of the Manipur University, appointed under the provisions of the Manipur University Act, 1980 (Manipur Act 8 of 1980) shall be deemed to have been appointed as the Vice-Chancellor under this Act, and shall hold office for a period of three months or till such time the first Vice-Chancellor is appointed under section 47 of the Act, whichever is earlier; and