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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Manipur - Subsection

Section 56(1) in Manipur International University Act, 2018

(1)The University shall enter into a written contract of service with every employee of the University appointed on regular basis or otherwise and the terms and conditions of the contract shall not be inconsistent with the provisions of this Act, the Statutes, and the Ordinances.