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 19] [Entire Act] State of Haryana - Subsection Section 19(4) in The Punjab Fruit Nurseries Act, 1961 (4)Every rule made under this Act shall be laid as soon as may be after it is made before the State Legislature for a period of ten days.
