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 6] [Entire Act] State of Haryana - Subsection Section 6(n) in Chaudhary Ranbir Singh University, Jind Act, 2014 (n)to deal with any property belonging to, or vested in the University, in such manner as the University may deem fit for advancing the objects of the University;
