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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Manipur - Subsection

Section 89(2) in Manipur International University Act, 2018

(2)If any question arise as to whether any person has been duly elected or appointed as, or is entitled to be a member of any authority or another body of the University, the matter shall be referred to the Chancellor whose decision shall be final and binding under all circumstances.