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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Manipur - Subsection

Section 38(3) in Manipur International University Act, 2018

(3)The Registrar shall-be subordinate of the Chancellor and the Vice-Chancellor and he shall be the custodian of the properties of the University as the Governing Board or the Chancellor shall commit to his charge.