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 20] [Entire Act] State of Haryana - Subsection Section 20(3) in The Punjab Khadi and Village Industries Board Act, 1955 (3)All moneys, belonging to the fund of the Board shall be deposited in such manner as the Government may, by special or general order, direct.
