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] [Section 4] [Entire Act] State of Haryana - Subsection Section 4(2) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979 (2)The prospective Borrower shall submit to the Secretary a personal bond in Form IV [-]. [See Haryana Government Gazette, Extra. dated 16.12.1980, P. 1311.]
