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 23] [Entire Act] State of Haryana - Subsection Section 23(3) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979 (3)Simple interest will be charged on the amount of the advance at the rate fixed by the Government for car advances to Government servants.
