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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2)(d) in The Haryana Legislative Assembly (Facilities to Members) Act, 1979

(d)the form in which the deed may be executed, [and the manner in which the advance shall be paid] [Substituted by Haryana Act 26 of 1980.] under section 5;