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 3(4)] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(4)(d) in Haryana Industry Facilitation Council (Arbitration) Rules, 2001 (d)acquired such financial or other interest as is likely to affect prejudicial to the public interest; or