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 4] [Entire Act] State of Haryana - Subsection Section 4(1) in The Haryana Regulation and Control of Crushers Act, 1991 (1)An application for the grant or renewal of a licence shall be made to the Director in such form and manner accompanied with such fee as may be prescribed.
