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 26] [Entire Act] State of Haryana - Subsection Section 26(3) in The Haryana Homoeopathic Practitioners (General) Rules, 1975 (3)The Council shall consider the estimates submitted to it under sub-rule (1) and may sanction the same with or without any alteration.
