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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(1)(d) in The Haryana Kisan Kalyan Pradhikaran Act, 2018

(d)all moneys received by the Pradhikaran by way of rents and profits or in any other manner or from any other source.