Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Manipur - Subsection

Section 23(2) in Manipur International University Act, 2018

(2)A compliance report along with an affidavit to this effect by the Chancellor duly attested before the First Class Judicial Magistrate shall be submitted to the State Government as soon as this mandatory requirement as mandated in the sub section (1) is fulfilled.