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 16] [Entire Act] State of Haryana - Subsection Section 16(8) in The Haryana Advocates' Welfare Fund Rules, 2014 (8)It shall be open to any member to raise any matter with the permission of the Chairperson in the ongoing meeting which is not included in the agenda.
