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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Manipur - Subsection

Section 38(4) in Manipur International University Act, 2018

(4)The Registrar shall be responsible for the due custody of the' records and the common seal of the University and shall be bound to place before the Chancellor, the Vice- Chancellor or any other authority, all such information and documents as may be necessary for the transaction of their business.