Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(a) in The Haryana Relief of Agricultural Indebtedness Act, 1989

(a)The State Government may for the purpose of settlement between debtors and their creditors establish Debt Conciliation Boards.