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

State of Haryana - Subsection

Section 3A(2) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979

(2)On receipt of the application for purchasing a built house, the Secretary shall, after satisfying himself that the application is complete in all respects and that the member is eligible for grant of the advance applied for, record a certificate in form II-B and forward the same to the Government.