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 17] [Entire Act] State of Haryana - Subsection Section 17(3) in The Haryana Advocates' Welfare Fund Rules, 2014 (3)All payments shall be made by cheque and expenditure up to Rs. 10000/- (ten thousand rupees only) may be made in cash.
