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 30] [Entire Act] State of Haryana - Subsection Section 30(5) in The Punjab Khadi and Village Industries Board Act, 1955 (5)The Board shall comply with such directions as the Government may, after the perusal of the report of the Auditor, think fit to issue.
