Legal Document View

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

State of Haryana - Section

Section 17 in The Redemption of Mortgages (Punjab) Act, 1913

17. Power to make rules.

- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall have power to make rules, consistent with this Act, for carrying out the purposes of this Act.