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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(3)(a) in The Haryana Relief of Agricultural Indebtedness Act, 1989

(a)the establishment of a Board and the appointment of its members; and the Board shall be deemed to have been established and its members appointed from the date specified in such notification or notifications;