Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 12 in The Punjab Refugees Rehabilitation (Loans and Grants) Rules, 1948

12.

Notice to the borrower or grantee calling upon him to pay the sum due under Section 12 of the Act shall be for a period of 30 days and the forms of notices to the borrower and the grantee shall be in the forms given at Appendix 'H' and 'J' respectively.