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 2] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(a) in The Haryana Public Money (Recovery of Dues) Act, 1979 (a)"Collector" means a Collector of the district and includes any person appointed by the State Government to perform the functions of a Collector under this Act;
