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

State of Manipur - Subsection

Section 36(14) in Manipur International University Act, 2018

(14)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and certified by the Chancellor and all processes in suits and proceedings shall be issued to, and served on, the Chancellor.