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 2] [Entire Act] State of Haryana - Subsection Section 2(ii) in The Haryana Ministers Allowances Rules, 1972 (ii)Where in these rules, First Class railway accommodation is referred to, it includes accommodation of the class next below First class available on a particular route.
