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 37] [Entire Act] State of Haryana - Subsection Section 37(2) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008 (2)The first Vice-Chancellor shall, in consultation with the Chancellor, may make such Regulations as may be necessary for the functioning of University.
