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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Manipur - Subsection

Section 83(2) in Manipur International University Act, 2018

(2)All notices and orders, made or issued by any authority under this Act shall in so far as they are not inconsistent with the provisions of this Act, be deemed to have been made or issued by the 'corresponding authority under this Act and shall continue to be in force until they are superseded or modified under this Act.