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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Mizoram - Subsection

Section 16(4) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006

(4)The Registrar shall be responsible for the due custody of the records and the common seal of the University and shall be bound to place before the Chancellor, the Vice-Chancellor or any other authority, all such information and documents as may be necessary for transaction of their business.