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 14] [Entire Act] State of Haryana - Subsection Section 14(2) in The Punjab Khadi and Village Industries Board Act, 1955 (2)[ The Chief Executive may by order in writing, delegate any of his powers to any other members.] [Substituted by Haryana Act 22 of 1980.]
