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 2] [Entire Act]

State of Haryana - Section

Section 5 in The Haryana Cattle Fairs Act, 1970

5. Constitution of Committee.

- For the purpose of advising a fair officer in respect of all matters pertaining to the management and control of a cattle fair, the State Government shall, in the prescribed manner, constitute for each cattle fair a Committee consisting of not more than eleven persons, including the Chairman, from amongst the members of Parliament State Legislature and local authorities, including panchayats, in the district in which the cattle fair is held.