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 17] [Entire Act] State of Haryana - Subsection Section 17(b) in Haryana Chit Funds Rules, 2018 (b)particulars of deposit, if any, of money, under sub-section (1) of section 22, sub-section (1) of section 30 and sub-section (4) of section 33, since the date of the previous draw;
