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(8) in The Haryana Homoeopathic Practitioners (General) Rules, 1975 (8)The Registrar shall be incharge of the office of the Council and shall exercise powers of supervision, direction and control over it.
