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] [Entire Act] State of Haryana - Section Section 6 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979 6. [ Debit of expenditure. [Substituted by Haryana Notification No. GSR 16/HA 9/79/S. 8/2001 dated 28.6.2001.] [Section 8.] - The amount of advance so sanctioned shall be debitable to the following head of account :-
