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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Manipur - Subsection

Section 36(13) in Manipur International University Act, 2018

(13)The Chancellor shall have the power to sign, verify and enter into agreements, contracts, documents, instruments and authenticate records on behalf of the University and shall exercise such powers and perform such duties as may be prescribed by the Statutes.