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 10] [Entire Act] State of Haryana - Subsection Section 10(5) in The Haryana Advocates' Welfare Fund Rules, 2014 (5)While disposing of an appeal, the State Bar Council may pass any appropriate order or after recording reasons remand the matter to the Trustee Committee for fresh disposal.
