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State of Manipur - Section

Section 84 in Manipur International University Act, 2018

84. Residuary provisions.

- The Governing Board shall have the authority to deal with any matter pertaining to the University and not specifically dealt with in this Act, the decision of the Governing Board on all such matter shall, subject to revision by the Chancellor, be final and shall not be liable to be challenged in (Sic) court or tribunal.