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 13] [Entire Act] State of Haryana - Subsection Section 13(3) in Haryana Industrial Promotion Rules, 2007 (3)The appellate authority shall, after giving a reasonable opportunity of being to the appellant, pass such order, as it deems fit. The orders of the appellate authority shall be final.
