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 8] [Entire Act] State of Haryana - Subsection Section 8(1) in Haryana Backward Classes (Reservation in Services and Admissions in Educational Institutions) Act, 2016 (1)The Government may, by notification, appoint any officer to be the competent authority for the purposes of carrying out the provisions of this Act.
