Section 23(4) in Manipur International University Act, 2018
(4)Upon receiving the compliance report and affidavit as stated in sub section (2), the State Government shall issue a notification, of such compliance, stating the facts including the fact that University has fulfilled its mandatory requirement as required by this section of this Act and by thus, allowing the University to start its full-fledged operations and admit the students. The said notification shall be published in the Official Gazette of the State.
