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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Manipur - Subsection

Section 23(6) in Manipur International University Act, 2018

(6)The amount of Permanent Endowment Fund shall be invested and kept invested as mandated under sub section (1) permanently or until the dissolution of the University. However, the timely bank interest generated from it can be used for developmental activities of.the University as may be decided by the Governing Board of the University.