Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 2 in The Punjab Refugees Rehabilitation (Loans and Grants) Rules, 1948

2.

No application for loan or grant by an individual, group and Co- operative Society shall be entertained unless made in one of the forms given in Appendix 'A', Appendix 'A/1', Appendix 'A/2' and Appendix 'A/3', respectively of these rules.