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 98] [Entire Act] State of Haryana - Subsection Section 98(f) in The Punjab Land Revenue Act, 1887 (f)a loan advanced by the Haryana Harijan Kalyan Nigam to the members of the Scheduled Castes together with interest, if any, chargeable thereon and costs incurred in making or recovering the same;
