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 19] [Entire Act] State of Haryana - Subsection Section 19(2) in The Haryana Medical Education Service Rules, 1988 (2)The members of Service shall be given non-practising allowance at such rates, and on such terms and conditions, as may be specified by the Government from time to time.
