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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Manipur - Subsection

Section 8(5) in The Manipur University Act, 1980

(5)The Chancellor may address the Vice-Chancellor with reference to the result of such inspection and inquiry, and the Vice-Chancellor shall communicate to the Syndicate the views of the Chancellor with such advice as the Chancellor may offer upon the action to be taken thereon.