Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(f) in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935

(f)if on the approved list, whether the paper has any appreciable local circulation.
(ii)In the event of any subsequent change in the above particulars, the Chairman of the Board should inform Government immediately.