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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(3) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979

(3)The Secretary will have the authority to accept the [personal bond] [See Legislature Supplement Part III dated 16.12.1980, P. 1311.] and to execute the agreement deed on behalf of the Governor of Haryana.