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(3)] [Section 7] [Entire Act] State of Haryana - Subsection Section 7(3)(b) in Haryana Civil Services (Punishment and Appeal) Rules, 2016 (b)a list of documents by which and a list of witnesses by whom, the statement of charges are proposed to be sustained.