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 19 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979 19. Disbursement of advance. [Section 5]. - After the advance has been sanctioned by the Speaker, the Secretary shall disburse the amount of the advance against a stamped receipt.
