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 3] [Entire Act] State of Haryana - Subsection Section 3(2) in The Haryana Salaries and Allowances of Ministers Act, 1970 (2)[There shall be paid a sumptuary allowance to the Minister as may be prescribed.] [Substituted by Haryana Act No. 14 of 1998.]
