Legal Document View

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
[Cites 0, Cited by 0] [Section 57A(1)] [Section 57A] [Entire Act]

State of Haryana - Subsection

Section 57A(1)(v) in The Haryana Municipal Act, 1973

(v)any fund that may be transferred by the Commissioner from the Municipal Fund under the specific major head of account to ensure adequate funds for meeting the purpose of this fund.]