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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(3) in The Haryana Kisan Kalyan Pradhikaran Act, 2018

(3)The Chief Executive Officer may appoint, in such manner, for such temporary period and on such terms and conditions, such other staff, as it may consider necessary for the efficient performance of the functions of Pradhikaran, as may be specified by regulations.