Legal Document View

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
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1)(d) in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012

(d)development fee to serve the following purposes, namely:-
(i)laying and up-gradation of infrastructure;
(ii)betterment and growth of the institution; and
(iii)special amenities to the students;