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State of Haryana - Section

Section 11A in The Maharishi Dayanand University Act, 1975

11A. [ Decision of Executive Council. - Any decision of the Executive Council in the matters involving additional financial liability and those relating to the annual budget of the University shall hold good only if at least one representative of the Government is present at the time of taking such decision and has consented to that decision.] [Inserted by Haryana Act 12 of 1994.]