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 7] [Entire Act] State of Haryana - Subsection Section 7(i) in Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972 (i)Should the due date, specified on the reverse of this bill, chance to be a holiday, the next working day will be treated as the due date.
