Section 35(d) in The Haryana and Punjab Agricultural Universities Act, 1970
(d)every contract made by the existing University before the commencement of this Act shall, if subsisting at such commencement, be deemed to have been made(i)in the case of a contract which is relatable to any asset or unit of the existing University in the State of Haryana, by the Haryana Agricultural University;(ii)in any other case, by the Punjab Agricultural University;
