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 6] [Entire Act] State of Haryana - Subsection Section 6(viii) in Haryana Registration and Regulation of Societies Act, 2012 (viii)establishment or maintenance of libraries or reading rooms for general public use, or of public museums and galleries of painting and other works of art;
