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 10AA in The Haryana Ministers Allowances Rules, 1972 10AA. [ [Rule 10-AA added by Haryana Government Notification No. GSR 57/HA3/70/S.9.2003 7.4.2003.] In lieu of Government accommodation, house rent allowance at the rate of fifteen thousand rupees per mensem shall be paid to each Minister.]
