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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Manipur - Subsection

Section 32(5) in Manipur International University Act, 2018

(5)The Patron/s, at all times, shall be the honorary officer/s of the University and shall not be entitled to any kind of salary except the customary and standard privileges, support services as may apply and as may be required for proper functioning of his powers and duties as Patron/s or as may be decided by the Chancellor.