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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Manipur - Subsection

Section 36(2)(b) in The Manipur University Act, 1980

(b)no Ordinance shall be made-
(i)affecting the admission or enrolment of students or prescribing examinations to be recognised as equivalent to the University examinations or
(ii)affecting the conditions mode of appointment or duties of examiners or the conduct or standard of examination or any course of study, unless a draft of such Ordinance has been proposed by the Academic Council.