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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(xviii) in The Haryana Kisan Kalyan Pradhikaran Act, 2018

(xviii)to do all such other acts and things which may be necessary for or incidental or conducive to, any matter which may arise on account of exercise of powers and performances of functions and which are necessary for furtherance of the objects for which the Pradhikaran is established;