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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Manipur - Subsection

Section 14(3) in Manipur Technical University Act, 2016

(3)The Vice-Chancellor shall receive such pay and allowances as may be determined by the State Government. In addition, he shall be entitled to free furnished residence maintained by the University and such other perquisites as may be prescribed by the Statutes.