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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Manipur - Subsection

Section 36(6) in The Manipur University Act, 1980

(6)The Chancellor may by order, direct that the operation of any Ordinance shall be suspended until he has had an opportunity of exercising his power of disallowance and any order of suspension under this clause shall cease to have effect on the expiration of one month from the date of such order or on the expiration of fifteen days from the date of consideration of the Senate whichever period expires later.