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 5] [Entire Act] State of Haryana - Subsection Section 5(c) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979 (c)for major repairs to the house, the estimated cost thereof or rupees sixty thousand, whichever is less, in two equal instalments.]
