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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(3) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979

(3)On receiving the application for a motor car advance, the administrative department shall refer the application to the Finance Department for getting the necessary funds for payment of the motor car advance earmarked [-] [See Legislature Supplement Part III dated 16.12.1980, P. 1311.]