LexSection 26 — Disputes between Institute and Central Government.
The Post-Graduate Institute of Medical Education and Research, Chandigarh, Act 1966
If in, or in connection with, the exercise of its powers and discharge of its functions by the institute under this Act, any dispute arises between the Institute and the Central Government, the decision of the Central Government on such dispute shall be final.Open in Lexace · Ask the AI about this section