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 13] [Entire Act] State of Haryana - Subsection Section 13(15) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008 (15)The power exercised by the Chancellor under sub-sections (13) and (14) shall not be called in question in any civil court.
