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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(3)(iii) in The Haryana Advocates' Welfare Fund Rules, 2014

(iii)If the claimant is entitled or has received any such benefits from any other source, then he/she shall not be entitled for any such medical claim. While submitting the application for medical claim the applicant shall submit an affidavit mentioning the above said facts.