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(2) in The Punjab Bhudan Yagna Act, 1955 (2)The State Government shall appoint on of the members to be the Secretary of the Board.] [Substituted by Haryana Act 8 of 1977.]
