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 56] [Entire Act] State of Haryana - Subsection Section 56(c) in Haryana Chit Funds Rules, 2018 (c)if orders passed under that Chapter are appeal-able, from the date of disposal of the appeal.
