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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Haryana - Subsection

Section 3B(3) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979

(3)The application for major repairs will then be referred by the administrative department to the Finance Department for getting the appropriate funds for the advance earmarked.] [See Haryana Government Gazette, Extra. dated 16.12.1980 P. 1311.]