Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Manipur - Subsection

Section 52(9) in Manipur International University Act, 2018

(9)The property of the University shall be payable to, vested in, held, managed and controlled by the Chancellor, Under this Act. However, the Governing Board shall supervise arid exercise supreme authority over and above the Chancellor as and when required.