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 2] [Entire Act] State of Manipur - Subsection Section 2(n) in Manipur International University Act, 2018 (n)"President", "Honorary Chairman/s", "Patron/s", "Brand Ambassador/s" "Founder", "Additional Founder", "Co-Founder", "Chancellor", "Pro- Chancellor", "Vice-Chancellor", "Registrar" and "General Counsel" mean, respectively, the President, Honorary Chairman/s, Patron's, Brand Ambassador/s, Founder, Additional Founder, Co-Founder, Chancellor, Pro-Chancellor, Vice-Chancellor, Registrar and General Counsel of the University.
