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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4)(a) in The Haryana Private Universities, 2006

(a)[ financial soundness and assets of the sponsoring body and its ability to set up the infrastructure of the proposed university, manner of generation of funds to be raised by the proposed university before its operations. The sponsoring body shall give the detailed information in this regard as per the format given in the bye-laws framed under this Act at the time of application;] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.]