Section 36(2) in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006
(2)All debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by the Mahazabha Gurukul Vidyapeeth Haryana, Bhainswal Kalan and Kanya Gurukul, Khanpur Kalan relating to its institutions shall be deemed to have been incurred, entered into, or engaged to be done by, with or for the University.
