Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(3) in Haryana Municipal Corporation Election Expenditure (Maintenance and submission of accounts) Order, 2017

(3)In the absence of such definition the Punjab General Clauses Act, 1898, (Punjab Act No. 1 of 1898) shall as far as may be, apply in relation to the interpretation of this Order as it applies in relation to the interpretation of a Haryana Act.