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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Manipur - Subsection

Section 48(3) in Manipur International University Act, 2018

(3)Every new Statute or addition to the Statutes or any amendment or repeal thereof shall require the assent of the Chancellor, who may assent thereto or withhold assent or remit to the Governing Board for reconsideration in the light of the observations, if any, made by him.