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 1] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(hhh) in The Haryana Relief of Agricultural Indebtedness Act, 1989 (hhh)"principal" means and includes such sum or sums of money taken on loan at one time or from time to time less interest accruing thereon.]
