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 23] [Entire Act] State of Haryana - Subsection Section 23(2) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979 (2)The deduction will commence from the first issue of salary or compensatory allowance or other allowances after the advance is drawn.
