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 4] [Entire Act] State of Haryana - Subsection Section 4(ii) in The Haryana Advocates' Welfare Fund Rules, 2014 (ii)register of sums received and deposited to the Fund under separate heads as specified in clause (c) of sub-section (2) of section 3 of the Act;
