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

State of Manipur - Subsection

Section 36(11) in Manipur International University Act, 2018

(11)It shall be the duty of the Chancellor to ensure that the provisions of this Act, and the Statutes, Ordinances, Rules and Regulations and of any appropriate Instrument are duly observed and he shall have and may exercise all such powers as he may deem necessary for the purpose.