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 8] [Entire Act] State of Haryana - Subsection Section 8(1) in The Haryana Kisan Kalyan Pradhikaran Act, 2018 (1)The Government shall, by notification, appoint an officer of the Government, not below the rank of Principal Secretary, as Chief Executive Officer.
