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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979

(3)On receiving the application for a house building advance, the administrative department may refer the application to the Finance Department, for getting the necessary funds for payment of the advance earmarked as is done in the case of a Class I Officer of the State Government of Haryana.