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] [Section 5] [Entire Act] State of Haryana - Subsection Section 5(4) in Haryana Fisheries Rules, 1996 (4)After depositing the total bid amount as required by sub-rule (1), furnishing the cash security as required by sub-rule (2) and the agreement deed as required by sub-rule (3) by the licensee a licence in Form B shall be issued to him.
