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] [Entire Act] State of Haryana - Section Section 15 in Haryana Civil Services (Punishment and Appeal) Rules, 2016 15. Prohibition as to collective appeal. - Every person preferring an appeal shall do so separately and in his own name.
