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(3) in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009 (3)Any decision taken by chairperson in an emergent situation when the Tribunal is not sitting shall require ratification by the Tribunal in its next sitting.
