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 10 in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935 10. Occupation of Rest House. - The Chairman and members of a Board are not entitled to occupy the Public Works Department and other rest-houses while on tour.
