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] [Entire Act] State of Haryana - Section Section 5 in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006 5. Adhoc grant. - Every victim will be given adhoc grant of Rs. 5000/- immediately by the Deputy Commissioner concerned to meet their immediate requirements.
