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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(1)(a) in The Haryana Kisan Kalyan Pradhikaran Act, 2018

(a)all moneys received by the Pradhikaran from the Central Government or the Government by way of grants, loans, advances or otherwise;