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 15] [Entire Act] State of Haryana - Subsection Section 15(1) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008 (1)The Registrar shall be appointed by the Chancellor on the advice of the Government in such manner, as may be prescribed by the Statutes.
