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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Manipur - Subsection

Section 27(2) in Manipur University of Culture Act, 2015

(2)The first Ordinance shall be made by the Vice-Chancellor with the previous approval of the State Government, and the Ordinances so made may be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the Statutes.