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State of Haryana - Section

Section 22A in The Haryana Relief of Agricultural Indebtedness Act, 1989

22A. [ Power of State Government to give directions. [Inserted by Haryana Act No. 8 of 1991.]

- The State Government may issue directions to the Board for carrying out the purposes of this Act and in particular with regard to the quick settlement of the debt cases pending with the Board.]