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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979

(2)The deduction will commence from the first issue of salary or compensatory allowance, or other allowances after the said advance or [first instalment thereof] [See Haryana Government Gazette, Extra. dated 16.12.1980. P. 1311.] is drawn.