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 13] [Entire Act] State of Haryana - Subsection Section 13(iv) in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992 (iv)The Government will have the first charge on such security, for the recovery of any fine or compensation due from such persons under these rules.
