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 14 in The Housing Board, Haryana (Regulations of Business), Regulations, 1980 14. The Chief Administrator shall by means of standing orders arrange what cases or classes of cases are to be brought to his personal notice.
