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 2] [Entire Act] State of Haryana - Subsection Section 2(b) in The Patiala State Ijlas-I-Khas Order of 1919 (Haryana Repeal) Act, 1973 (b)affect any right, privilege, obligation or liability acquired, accrued or incurred under the order before the repeal takes effect ; or
