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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Manipur - Subsection

Section 49(2) in Manipur International University Act, 2018

(2)The first Ordinances shall be made by the Governing Board with the previous approval of the Chancellor and the Ordinances so made may be amended, repealed or added to at any time by the Governing Board, in the manner prescribed by the Statutes.