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 46] [Entire Act] State of Haryana - Subsection Section 46(3) in Haryana Panchayati Raj Act, 1994 (3)Nothing contained in sub-section (1) or sub-section (2) shall affect the right of parties to any proceedings pending before a Gram Panchayat to inspect the records of those proceedings, in the manner prescribed.
