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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(2)(d) in The Haryana Kisan Kalyan Pradhikaran Act, 2018

(d)for such purposes in the exercise of powers or performance of functions under this Act as the Pradhikaran may approve or the Government may direct or permit.