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 48 in Haryana Chit Funds Rules, 2018 48. Qualifications for appointment as Registrar's nominees [Section 67]. - The Registrar may appoint any serving or retired officer of Government of Haryana not below the rank of Group "A" to act as his nominee.
