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 5] [Entire Act] State of Haryana - Subsection Section 5(vii) in Estate Management Procedure, 2005 (vii)In the event of any encumbrance(s) arising out of any other issue not finding mention in EMP-2005, the matter will be referred to Director of Industries for taking a decision.
