Section 42(3) in Manipur University of Culture Act, 2015
(3)The power to make Statutes, Ordinances or Regulations shall include the power to give retrospective effect, from a date not earlier than the date of commencement of this Act, to the Statute, Ordinance or Regulation or any of them but no retrospective effect shall be given to any Statute, Ordinance or Regulations so as to pre-judicially affect the interests of any person to whom such Statute, Ordinance or Regulation may be applicable.
