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 2] [Entire Act] State of Haryana - Subsection Section 2(7) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963 (7)"the Government" means the Government of the State of [Haryana] [Substituted by Haryana Adaptation of Laws Order, 1968.].
