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 12] [Entire Act] State of Haryana - Subsection Section 12(1) in Haryana Backward Classes (Reservation in Services and Admissions in Educational Institutions) Act, 2016 (1)The Government shall, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.
