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[Cites 0, Cited by 0] [Section 106(1)] [Section 106] [Entire Act]

State of Haryana - Subsection

Section 106(1)(f) in The Punjab Tenancy Act, 1887

(f)declaring what shall be the language of any of those offices and Courts and determining in what cases persons practising in those offices and Courts shall be permitted to address the presiding officers thereof in English; and