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 1] [Section 10] [Entire Act] State of Haryana - Subsection Section 10(5) in The Haryana Cattle Fairs Act, 1970 (5)An order suspending or cancelling a broker's licence shall be revisable by the Deputy Commissioner concerned in such manner as may be prescribed.
