LexSection 14 — Vesting of property.
The Post-Graduate Institute of Medical Education and Research, Chandigarh, Act 1966
The properties of the Institute which had, by virtue of the Punjab Reorganisation Act, 1966 (31 of 1966), vested in the Central Government shall, on the commencement of this Act, vest in the Institute.Open in Lexace · Ask the AI about this section