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 38] [Entire Act] State of Haryana - Subsection Section 38(3) in University of Heatlh Sciences, Karnal Act, 2016 (3)It shall be the duty of first Vice-Chancellor to draft such Statutes and Ordinances as may be immediately necessary and submit the same to the Executive Council for approval.
