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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(2) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979

(2)On receipt of the application for the motor car advance, the Secretary shall, after satisfying himself that the application is complete in all respects and the member is eligible for the grant of the said advance, record a certificate in Form VII and forward the same to the Government.