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 19] [Entire Act] State of Haryana - Subsection Section 19(k) in The Haryana State Legal Service Authority Rules, 1995 (k)To a person, in a special case, which for reasons to be recorded, in writing is considered otherwise deserving of legal service where the means test is not satisfied; or
