Section 10 in Manipur International University Act, 2018
10. No restriction upon accumulation.
(1)Unless specified otherwise in any other law whether public or private, no restriction upon accumulation shall apply with respect to or in, any way limit devises or bequests, whether of capital or income to the University or any department or branch thereof, subject always to the expressed terms of any such devise or $$request.(2)Upon the establishment of the University under this Act, the land and other movable and immovable properties acquired, created arranged or built by the University for the purpose of the University in the State of Manipur shall vest in the University.
