Section 35(b) in The Haryana and Punjab Agricultural Universities Act, 1970
(b)(i)every liability of the existing University which is relatable to any unit or asset in the State of Haryana shall, if subsisting immediately before the commencement of this Act, be the liability of the Haryana Agricultural University;(ii)every other liability of the existing University, if subsisting on such commencement, shall be the liability of the Punjab Agricultural University;
