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] [Entire Act] State of Haryana - Section Section 6 in Haryana Fisheries Rules, 1996 6. Duration of license. (Section 3) - A licence granted under rule 5 shall, unless sooner determined, remain in force from the 1st September, or from the date of its issue, whichever is later, up to 31st August following.
