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(d) in Haryana State Agricultural Marketing Board and Market Committees Investment and Disposal of Surplus Fund Rules, 1981 (d)advancement of loans to the Board for any development work or for the fulfilment of the purposes for which Board has been constituted;
