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 8] [Entire Act] State of Haryana - Subsection Section 8(3) in The Haryana Ceiling on Land Holdings Rules, 1973 (3)A fee of ten rupees in the shape of Court fee stamp per copy shall be charged for each additional copy supplied on demand.
