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 21T] [Entire Act] State of Haryana - Subsection Section 21T(3) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961 (3)All debentures issued by the Board shall be in such form as the Board, with the sanction of the State Government, may, from time to time, determine.
