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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Manipur - Subsection

Section 18(3) in The Manipur University Act, 1980

(3)Every new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the approval of the Chancellor who may assent thereto or withhold assent or remit to the Syndicate for reconsideration.