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 2] [Section 17] [Entire Act] State of Haryana - Subsection Section 17(b) in The Haryana Relief of Agricultural Indebtedness Act, 1989 (b)any application to execute a decree passed by a civil Court against a debtor;
