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] [Entire Act] State of Haryana - Section Section 42 in Haryana Chit Funds Rules, 2018 42. Table of Fees [Section 63]. - The fees payable to the Registrar for matters specified in section 62 and section 63 shall be as set out in Appendix I and shall be paid through cashless mode.
