Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Haryana - Subsection Section 23(2) in The Maharishi Dayanand University Act, 1975 (2)Where any provident and insurance fund has been so constituted, the provisions of the Provident Fund Act, 1925, shall be applicable to it as if it were a Government Provident Fund.
