Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 3(4)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(4)(a) in The Haryana Public Money (Recovery of Dues) Act, 1979

(a)to entertain or adjudicate upon any case;