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 2] [Entire Act] State of Haryana - Subsection Section 2(a) in The East Punjab Removal of Religious and Social Disabilities Act, 1948 (a)"Hindu" includes a Buddhist, Jain, a follower of Arya Samaj or Brahmo Samaj and a convert to Hinduism;
