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] [Entire Act] State of Haryana - Section Section 2 in The Haryana Salaries and Allowances of Ministers Act, 1970 2. Definitions. - In this Act, "Minister" means a member of the Council of Ministers, by whatever name called, and includes a Deputy Minister.
