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 46] [Entire Act] State of Haryana - Subsection Section 46(ii) in University of Heatlh Sciences, Karnal Act, 2016 (ii)if sufficient evidence is laid before the Executive Council that the teacher has committed an act which in their opinion is a serious offence.
