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 4 in Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972 4. Costs of notice of demand and recovery. Section 4. - The cost of a notice of demand shall be two rupees and the cost of recovery shall be ten rupees.
