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 83] [Entire Act] State of Haryana - Subsection Section 83(3) in Haryana Panchayati Raj Act, 1994 (3)The Chairman shall be the ex officio member and also Chairman of the General Committee. The Vice-Chairman shall be the ex officio member and Chairman of the Social Justice Committee.
