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 5(2)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2)(i) in Haryana Vishwakarma Skill University Act, 2016

(i)any student of any college or institution, associated with or admitted to, any other university before the said date, who was studying for any degree, diploma or certificate examination of that university, shall be permitted to complete his course in preparation thereof and the University shall hold for such students examinations in accordance with the curricula of study in force in that university, for such period, as may be prescribed by the Statutes, Ordinances and Regulations;