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 2nd in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979 2nd. witness _________________________ Address/occupationSigned by the said (mortgagor) in the presence ofNote. - 1. The deed should be registered.
