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 4] [Entire Act] State of Haryana - Subsection Section 4(iv) in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992 (iv)The term of appointment of the committee or body shall be one year or such other period as may be specified in the order of appointment.
