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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(c) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008

(c)The ownership of all properties and assets which were in existence at the time of the said transfer together with any accretions and accessories thereto, pertaining to Pt. B.D. Sharma PGIMS whether acquired or created out of grants from the Government or otherwise, shall continue to vest in the Government. Any cash balances held by the Government, in the name of the institution or on its account, whether in deposit, with any bank or otherwise, shall stand transferred from the Government and vest in the University;