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(2) in The Haryana Kisan Kalyan Pradhikaran Act, 2018 (2)The Chief Executive Officer shall be paid out of the fund of the Pradhikaran, such monthly salary and allowances with such other facilities, as may be fixed by the Government.
