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 3] [Entire Act] State of Haryana - Subsection Section 3(6) in The Haryana Rural Development Rules, 1987 (6)The assessing authority shall retain one copy of the bank receipt in his office and pass on the other copy to the Rural Development Fund Collector along with the statement in form C.
