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 20] [Entire Act] State of Haryana - Subsection Section 20(2) in Haryana Rural Employment Guarantee Scheme, 2007 (2)The Panchayat Samiti shall be competent to accord administrative sanction for the works in their jurisdiction upto Rs.5.00 lacs for individual works.
