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(i) in The Haryana Private Universities, 2006 (i)for the payment of cost of capital, not exceeding the prevailing bank rate of interest, incurred by the sponsoring body for setting up the university and the investments made therefor;
