Section 39(2) in Shri Krishna Ayush University Kurukshetra Act, 2016
(2)All debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by Shri Krishna Government Ayurvedic College Kurukshetra relating to it shall be deemed to have been incurred, entered into, or engaged to be done by, with or for the University.The Schedule[see section 2(p) and 26(1)]
