Legal Document View

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
[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2)(i) in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006

(i)any student of any college associated with, or admitted to, the other University before the said date, who was studying for any degree or diploma examination of that University, shall be permitted to complete her course in preparation thereof and the University shall hold for such students examinations in accordance with the curricula of study in force in that University for such period as may be prescribed by the Statutes, Ordinance or Regulations;