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 5] [Section 3(1)] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(1)(b) in The Haryana Public Money (Recovery of Dues) Act, 1979 (b)by a Corporation or a Government company, the Managing Director thereof,