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 24] [Entire Act] State of Haryana - Subsection Section 24(f) in Haryana District Mineral Foundation Trust Rules, 2016 (f)The operation of the Fund shall be 100% cash less and in no case shall any amount above Rs.5000/- be paid except electronically through RTGS/other valid and legal mode.
