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 6] [Entire Act] State of Haryana - Subsection Section 6(3) in The Haryana Rural Development Act, 1986 (3)The amount of fee paid to the officer or the person shall be credited to the Haryana Rural Development Fund within such period as may be prescribed.
