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 26] [Entire Act] State of Haryana - Subsection Section 26(3) in Haryana Chit Funds Rules, 2018 (3)The foreman, shall, at the time of issuing every notice, prepare a copy thereof in the book mentioned under clause (e) of rule 25, certifying it to be a true copy and enter therein under his signature, the date of dispatch of the notice.
