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

State of Manipur - Subsection

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

(8)The Chancellor may by order in writing annul any proceeding of the University which is not in conformity with this Act, the Statutes or the Ordinances :Provided that before making any such order, the Chancellor shall call upon the University to show cause why such an order should not be made, and shall consider the cause if any is shown within a reasonable time.