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 4 in Haryana Backward Classes (Reservation in Services and Admissions in Educational Institutions) Act, 2016 4. Reservation in educational institutions. - While making admissions in educational institutions, reservation shall be made for the members of the Backward Classes as specified in the Schedule.
