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

State of Manipur - Subsection

Section 8(7) in The Manipur University Act, 1980

(7)Where the Syndicate does not, within a reasonable time, take action to the satisfaction of the Chancellor the Chancellor may, after considering any explanation furnished or representation made by the Syndicate, issue such direction as he may think fit and the Syndicate shall be bound to comply with such directions.