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 7] [Entire Act] State of Haryana - Subsection Section 7(2) in The Haryana Kisan Kalyan Pradhikaran Act, 2018 (2)The Pradhikaran shall not delegate to the executive committee the following powers, namely:-(a)to approve the budget of the Pradhikaran;(b)to make, amend or repeal any regulation.
